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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(7) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

(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 Estate is situate.