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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in Karnataka Town and Country Planning Act, 1961

(2)Any person aggrieved by the levy of fee under sub-section (1), may within such period as may be prescribed, appeal to the District Court having jurisdiction on the ground that the change or development is not capable of yielding a better income to the owner. The decision of the District Court on such appeal shall be final.