Section 20(7) in Kerala Irrigation and Water Conservation Act, 2003
(7)Any person aggrieved by an order under sub-section (5) may appeal in such manner as may be prescribed to the Collector within sixty days from the date of receipt of the order and such appeal shall be decided by the Collector within two months from the date of receipt of the appeal and the decision of the Collector thereof shall be final.Explanation. - A land shall be deemed to be capable of being benefited irrespective of the non- enjoyment of the benefit, if such non- enjoyment is solely due to any act or omission on the part of the owner of that land.
