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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2) in Karnataka Forest Act, 1963

(2)Any person aggrieved by an order under sub-section (1) may within ninety days from the date of publication of the order in the official Gazette, appeal to the [Karnataka Appellate Tribunal] [Substituted by Act 10 of 1989 w.e.f. 16.3.1989.] and its decision thereon shall be final.