Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(2) in The Karnataka Prohibition Of Beggary Act, 1975

(2)The decision of the Chairman of the local committee may be taken up in second appeal to the Board of Appeal constituted in the prescribed manner by the Central Relief Committee from amongst its members and the order of that Board shall be final.