Section 27 in Kerala Land Reforms (Tenancy) Rules, 1970
27. Appeal against record of rights.
(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.(2)An appeal referred to in sub-rule (1) shall be filed in Form No. 11 and shall be accompanied by the original or an attested copy of the record of rights,
