Section 26(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(2)Any local authority deeming itself aggrieved by the refusal of the Board under sub-section (1), may, within two months from the date of receipt of the order of such refusal, appeal to the Government who may pass such orders thereon as it thinks fit and it shall be the duty of the Board or local authority to give effect to such orders accordingly.
