Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Karnataka - Subsection Section 22(3) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961 (3)Any person aggrieved by an order refusing permission may appeal to the Government whose decision shall be final.
