Section 39 in Karnataka Town and Country Planning Act, 1961
39. Certain decisions of the Town Planning Officer to be final subject to an appeal to the Director.
- From every decision of the Town Planning Officer, in matters not arising out of clauses (e), (f), (h), (i), (j) and (m) of sub-section (1) of section 38, an appeal shall lie to the Director within one month from the date of the decision and subject to the orders in such appeal, the decision of the Town Planning Officer shall be final and conclusive.
