Section 3(2) in Karnataka Village Offices Abolition Act, 1961
(2)Any person aggrieved by such decision may file an appeal to the District Judge of the district within ninety days of such decision and the decision of the District Judge on such appeal shall be final. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963 (Central Act 36 of 1963) shall be applicable to such appeal.
