Section 10 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
10. Review by Government.
(1)Any person aggrieved by an order issued under the provisions of these rules, may file a petition for review, to the Government.Provided that there shall be only one review against any order issued.(2)A petition for review under sub-rule(1) shall be presented within thirty days from the date of service of the order, allowing or rejecting the application by the Secretary.(3)The review petition shall be in white paper typed or written in ink, affixed with court fee stamp worth rupees five, and the same shall be submitted along with the true copy of the order to be reviewed.(4)When a petition for review has been presented under these rules, the Government may, if found necessary, stay the operation of the order, pending consideration of the petition.(5)The Government shall, after reviewing the petition, pass appropriate orders thereon after hearing the petitioner and forward the same to the Secretary concerned, with copy thereof to the Town Planner.(6)In case the review petition is rejected, the Secretary shall initiate action as provided under rule 9.
