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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(1) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001

(1)Any person aggrieved by any order or decision taken by the Kadavu Committee or the Local Authority under this Act or the Rules made thereunder may prefer an appeal to the Chairman of the District Expert Committee, within fifteen days from the date of the said decision or order.