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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(3) in Kerala Irrigation and Water Conservation Act, 2003

(3)Any person aggrieved by an order of the Collector under sub-section (1) or subsection (2), may appeal to the Government in the prescribed manner and the Government shall decide the appeal within three months from the date of receipt of the appeal and the decision of the Government thereon shall be final.