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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Kerala Survey and Boundaries Act 1961

(2)The order of the Survey Officer , Collector or the subordinates of such officers shall be final, if no appeal is preferred and in the event of an appeal is preferred and in the event of an appeal being preferred, the decision of the appellate authority shall be final.