Section 444(1) in Karnataka Municipal Corporations Act, 1976
(1)An appeal shall lie to the Standing Committee from,-(a)any notice issued or other action taken or proposed to be taken by the Commissioner,-(i)under sections 138, 247, 248, 249, 252, [xxx] [Omitted by Act 32 of 2003 w.e.f. 20.8.2003.] 322(1), 323(1), 328(1), 329, 330, 337, 345, 347, 354, 355 and 358;(ii)under any bye-law concerning house drainage or the connection of house drains with corporation drains; or house connection with corporation water supply or lighting mains.(b)any refusal by the Commissioner to grant permission to construct or reconstruct a building under section 301 or 315;(c)any refusal by the Commissioner to grant a permission under section 135, 234, 326 or 354;(d)any refusal by the Commissioner to grant a licence under section 346, 353, 365 or sub-section (2) of section 372; or(e)any order of the Commissioner made under sub-section (4) of section 443 suspending or revoking a licence;(f)any other order of the Commissioner that may be made appealable by the rules made under section 421;
