Section 16B(1) in The Kerala Money-Lenders Act, 1958
(1)Any person aggrieved by an order of the Licensing Authority under sub-section (3) of section 4 or sub-section (1) of section 14 or subsection (1) of section 16A or by an order of the Inspector or the Licensing Authority under secstion11A or section 18C or section 18D may, within thirty days from the date of communication of such order,appeal in such manner as may be prescribed, to the Appellate Authority having jurisdiction over the area.
