Section 33 in The Karnataka Prohibition Of Beggary Act, 1975
33. Revision.-
Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) any person aggrieved by any decision of a magistrate under this Act, may apply to the Court of Session having jurisdiction in the prescribed manner and within the prescribed time for revision of such decision and the Court of Session in so doing may examine the legality or propriety of the proceedings before the magistrate. The decision of the Court of Session shall be final.
