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State of Karnataka - Section

Section 37 in Karnataka Irrigation Act, 1965

37. Appeal.

- Any person aggrieved by the order of the Deputy Commissioner under section 35 or section 36 may, within ninety days from the date of communication of the order, prefer an appeal to the [Karnataka Revenue Appellate Tribunal] [Adapted by the Karnataka Adaptions of Laws order 1973 w.e.f. 1.11.1973.].