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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(2)Any person, aggrieved by an order made under sub-section (1) may within such time as may be prescribed make an application to the Tribunal for the variation or reversal of such order and thereupon the Tribunal may confirm, modify or vary such order.