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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Karnataka - Subsection

Section 4B(1) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990

(1)Any person aggrieved by an order of the Tahasildar under section 4A may, within thirty days from the date of receipt of the order prefer an appeal to Assistant Commissioner of the revenue sub-division.