Section 128(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Any person aggrieved by an order of [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] under sub-section (2) may within sixty days from the date of the communication of the said order appeal to the [Karnataka Appellate Tribunal] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] and the decision of the [Karnataka Appellate Tribunal] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] on such appeal shall be final and shall not be called in question in any court of law.
