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[Cites 0, Cited by 10] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(3) in Karnataka Land Revenue Act, 1964

(3)Any person aggrieved by an order made under sub-section (2) or in appeal or revision therefrom may institute a civil suit contesting the order within a period of one year from the date of such order and the final decision in the civil suit shall be binding on the parties.