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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)An appeal by a person aggrieved by any entry in the record of rights prepared by the Tahsildar shall be filed within thirty days from the date of communication to him of the record of rights.