Section 13(6) in The Kerala Buildings (Lease and Rent control) Act, 1965
(6)(a)A tenant or landlord aggrieved by an order passed by the Accommodation Controller under this section may within thirty days from the date of receipt of such order prefer an appeal in writing to the District Collector within whose jurisdiction the building in respect of which the order appealed against is situated and he shall pass such orders on the appeal as he may deem fit.(b)The District Collector shall have the powers vested in a civil court under the Code of Civil Procedure, 1980 (V of 1908) when trying a suit in respect of the matters specified in clauses (a) to (k0 of sub-section (1) of section 23 for the purpose of disposing of an appeal under this sub-section.
