Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(5) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(5)The Government or any person aggrieved by any order of the Tribunal may, within thirty days from the date of the order, appeal to the High Court of Karnataka and the High Court may pass such orders thereon as it thinks fit.