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[Cites 0, Cited by 0] [Section 27B] [Entire Act]

State of Karnataka - Subsection

Section 27B(2) in Karnataka Slum Areas (Development) Act, 1973

(2)Any person disputing the demand made in the notice issued under sub-section(1) may prefer an appeal under section 59, within thirty days from the date of service of the notice and the provisions of that section shall mutatis mutandis apply;