Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(5) in Karnataka Lifts Act, 1974 (5)The order made by the officer under sub-section (2), subject to an appeal to the Appellate Authority, and the decision of the Appellate Authority on the appeal, shall be final.
