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[Cites 0, Cited by 0] [Section 445] [Entire Act]

State of Karnataka - Subsection

Section 445(a) in Karnataka Municipal Corporations Act, 1976

(a)where the appeal is against an order granting a licence or permission, within [sixty days] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] after the date of the publication of the order on the notice board of the corporation; and