Section 30(2) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(2)If any question arises, whether any building falls within the scope of sub-section (2) of section 8 or sub-section (2) of section 9 or section 13, it shall be referred to the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Revenue Appellate Tribunal, whose decision shall be final.
