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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(4) in Kerala Land Reforms Act, 1963

(4)Any person aggrieved by any entry in the record of right prepared by the Tahsildar under Sub-section (2) may, within such period as may be prescribed, appeal to the Revenue Divisional Officer having jurisdiction over the area in which the land is situate.