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 235] [Entire Act] State of Karnataka - Subsection Section 235(2) in Karnataka Panchayat Raj Act, 1993 (2)[ An appeal shall lie, against the order of,-(i)the Taluk Panchayat, to the Zilla Panchayat; and(ii)the Zilla Panchayat, to the Government, within thirty days from the date of such order.]
