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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(1) in Karnataka Highways Act, 1964

(1)Any person aggrieved by the order fixing the betterment charges may, by written application to the officer authorised under section 41, require that the matter be referred to the Civil Judge within the limit of whose jurisdiction the land is situate.