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[Cites 0, Cited by 3] [Section 246] [Entire Act]

State of Karnataka - Subsection

Section 246(9) in Karnataka Panchayat Raj Act, 1993

(9)Any person aggrieved by the order of the Executive Officer, under sub-section (8) may, within thirty days of the receipt by him of a copy of the decision, appeal to the Chief Executive Officer who shall pass such orders as he may deem fit.