Section 114A in Karnataka Municipal Corporations Act, 1976
114A. [ Review by the Commissioner. [Inserted by Act 14 of 1995 w.e.f. 3.5.1995.]
- Where the Commissioner, either suo motu or otherwise, after such enquiry as he considers necessary is satisfied that any transfer of title under section 114 was got recorded in the Corporation register by fraud, misrepresentation, or suppression of facts or by furnishing false, incorrect or incomplete material, he may within a period of three years from the date of such recording of transfer of title reopen the case and pass such order with respect thereto as he thinks fit:Provided that no such order shall be made except after giving the person likely to be affected thereby a reasonable opportunity of being heard.]
