Section 139(2) in Karnataka Land Revenue Act, 1964
(2)If the officer deciding the boundary is the [Joint Director of Land Records] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], his decision, and in any other case, subject to an appeal to the [Joint Director of Land Records] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], the decision of the officer deciding the boundary under sub-section (1) shall be final.
