Section 23(5) in The Basavakalyan Development Board Act, 2005
(5)Any authority [***] [Omitted 'or person' by Karnataka Act No. 14 of 2019, dated 2.3.2019.] aggrieved by the decision of the Board under sub-section (4) may, within thirty days from the date of the decision appeal against such decision to the State Government, whose decision thereon shall be final:Provided that, where the aggrieved authority submitting such appeal is under the administrative control of the Central Government, the appeal shall be decided by the State Government, after consultation with the Central Government.
