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[Cites 0, Cited by 800] [Section 136] [Entire Act]

State of Karnataka - Subsection

Section 136(2) in Karnataka Land Revenue Act, 1964

(2)Any person affected by an order made under sub-section (4) or an entry certified under sub-section (6) of section 129 may, within a period of sixty days from the date of communication of the order or the knowledge of the entry certified, appeal to such officer as may be prescribed by the State Government in this behalf and his decision shall be final.