Section 122B(2) in Karnataka Land Revenue Act, 1964
(2)Any person aggrieved by an order of the Deputy Commissioner under sub-section (1), [may, within sixty days from the date of such order, appeal to the Regional Commissioner and the decision of the Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007] thereon shall be final.]
