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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(7) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(7)A claimant who is dissatisfied with the decision of the Commissioner may prefer an appeal against the decision to the District Court within the local limits of whose jurisdiction the Mills is situated.