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] [Entire Act] State of Karnataka - Section Section 41 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011 41. Appeals. (1)Any person aggrieved by a decision or action of the Authority under this Act may within a period of sixty days from the date on which the action is taken or the decision is communicated to him and on payment of such fee as may be prescribed, prefer such an appeal to such an Authority as may be specified by the State Government in this behalf:Provided that the appellate authority may entertain an appeal after the expiry of the said period of sixty days, if it is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the Appellate Authority shall after giving the applicant an opportunity of being heard, dispose of the appeal as expeditiously as possible.The above translation of the PÀ£ÁðlPÀCAvÀðd® (C©sªÀȢݪÀÄvÀÄÛ ¤ªÀðºÀuÉAiÀÄ«¤AiÀĪÀÄ£ÀºÁUÀÆ ¤AiÀÄAvÀçt)C¢s¤AiÀĪÀÄ, 2011 (2011 gÀPÀ£ÁðlPÀ C¢s¤AiÀĪÀĸÀASÉå: 25) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.
