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 8] [Entire Act] State of Karnataka - Subsection Section 8(3) in Karnataka Lifts Act, 1974 (3)Any person aggrieved by an order of the officer under sub-section (2) may, within thirty days from the date of such order appeal to the Appellate Authority appointed in this behalf by the Government.
