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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in The Karnataka Treasure Trove Act, 1962

(3)Any person aggrieved by a declaration made under sub-section (1), may appeal against the declaration within sixty days from the date thereof to the Karnataka Revenue Appellate Tribunal and subject to such appeal, every such declaration shall be final and conclusive