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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in Karnataka Village Offices Abolition Act, 1961

(3)Any person aggrieved by the order of the Deputy Commissioner under sub--section (2) may within sixty days from the date of the order appeal to the Divisional Commissioner and the decision of the Divisional Commissioner on such appeal, shall be final.