Section 132(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)If any question arises whether a sum is due to the market committee or the Board [or the seller] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007] within the meaning of sub-section (1) it shall be referred to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or an officer subordinate to him authorised by him and the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or the authorised officer shall after making such enquiry as he deems fit and after giving to the person from whom the sum is alleged to be due an opportunity of being heard decide the question; and his decision shall be final and shall not be called in question in any court or before any other authority.
