Section 189(8) in Kolkata Municipal Corporation Act, 1980
(8)The procedure for hearing and disposal of appeals [as well as realisation of fees in connection with appeals] [Inserted by section 17(3) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984). w.e.f. 15.5.1984.] shall be such as may be prescribed.
