Section 443A(3) in Karnataka Municipal Corporations Act, 1976
(3)All appeals made against any notice issued or other action taken or proposed to be taken by the Commissioner under sections 308, 309 and 321 (3) and pending before the standing committee on the date of commencement of this section shall stand transferred to the Karnataka Appellate Tribunal, or as the case may be, District Court and such appeals shall be disposed off by them as if they were filed before them.]
