Section 30 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
30. Appeal from orders under sections 10, 12, 17 and 23.
- Against any decision of the Deputy Commissioner under sections 10, 12, 17 and 23 the State Government may, within six months from the date of the decision and any person aggrieved by such decision may, within ninety days from the date of the decision, appeal to the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Revenue Appellate Tribunal whose decision shall be final.(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.
