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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(5) in Karnataka Industrial Areas Development Act, 1966

(5)Any person aggrieved by an order under sub-section (2) may within thirty days of the said order appeal to the Board, which, after hearing the parties to the appeal may either allow or dismiss the appeal or vary any part of the said order.