Section 4(6) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(6)The Government or any person aggrieved by an order made under sub-section (5) may, within sixty days from the date of the order, appeal to the Court of the Civil Judge having jurisdiction over the area in which the land is situated and the Court of the Civil Judge may pass such orders on the appeal as it may deem fit.
