Section 15(7) in Karnataka Town and Country Planning Act, 1961
(7)The prescribed authority may, after giving a reasonable opportunity of being heard to the appellant and the Planning Authority, pass such orders as it deems fit, as far as may be, within four months from the date of receipt of the appeal.] [Sub-sections (6) and (7) Inserted by Act 17 of 1991 w.e.f. 19.4.1991]
