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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Kanam Tenancy Abolition Act, 1976

(2)Notwithstanding anything contained in any law, any person aggrieved by an order of the Settlement Officer may appeal within thirty days of the receipt by him of the order to the District Court having jurisdiction over the area in which the holding is situate, and the order of the District Court on such appeal shall be final.