Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 134] [Entire Act] Greater Bengaluru City Corporation - Section 134(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (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.
