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[Cites 0, Cited by 101] [Section 18(1)] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1)(b) in The Kerala Buildings (Lease and Rent control) Act, 1965

(b)Any person aggrieved by an order passed by the Rent Control Court may, within thirty days from the date of such order prefer an appeal in writing to the appellate authority having jurisdiction. In computing the thirty days aforesaid, the time taken to obtain a certified copy of the order appealed against shall be excluded.