Section 70(3) in Karnataka Panchayat Raj Act, 1993
(3)Any person aggrieved by the refusal to grant permission under section 66 or to grant or renew licence, or by the suspension or cancellation of a licence under sub-section (2) may, within thirty days of the date of the communication of the order, appeal to the [Executive officer] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and his decision on such appeal shall be final.
