Section 150(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)An appeal shall lie to the State Government from any order of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] under sub-section (2) within sixty days from the date of publication of such order and the order of the State Government on such appeal shall be final.
