Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(1)(ii) in The Karnataka Appellate Tribunal Act, 1976 (ii)no order affecting any question of right between private persons shall be reviewed except on the application of the party affected.