Section 134 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
134. determine.
Decision of claims to the property by or against the corporation.-(1)Where any property is claimed by or on behalf of the corporation or by anyperson as against the corporation it shall be lawful for the Regional Commissioner ofBengaluru after enquiry of which due notice has been given, to pass an order decidingthe claims.(2)Any person aggrieved by an order made under sub-section (1) mayappeal to the Karnataka Appellate Tribunal, and the decision of the Tribunal shallbe final.(3)Any person shall be deemed to have had due notice of an enquiry or
