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[Cites 0, Cited by 4] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974

(1)An appeal shall lie from every order of the competent officer made in respect of any public premises under section 5 or section 7 to an appellate officer who shall be the District Judge, having jurisdiction over the area.