Section 314(3) in Kolkata Municipal Corporation Act, 1980
(3)Where the owner of any premises raises any dispute as to the existence of any of the circumstances referred to in clause (a) of sub-section (2), he may, within thirty days from the date of inspection and examination, make a Written representation to(a)the Municipal Commissioner, in cases where the inspection and examination is done by any officer of the Corporation other than the Municipal Commissioner,(b)the Mayor, in other cases, and the decision of the Municipal Commissioner or the Mayor as the case may be, shall be final.
