Section 24(5) in Karnataka Lake Conservation and Development Authority Act, 2014
(5)Any person aggrieved by an order of the designated officer or other officer authorized by the Authority under sub-section (1), may, within thirty days from the date of the order, appeal against such order to District and Sessions Judge and in such manner as may be prescribed and the order passed under sub-section (1), shall, subject to the decision in such appeal be final.
