Section 443A in Karnataka Municipal Corporations Act, 1976
443A. [ Appeal to Karnataka Appellate Tribunal or District Court. [Inserted by Act 32 of 2003 w.e.f. 20.8.2003.]
(1)Any person aggrieved by any notice issued, action taken or proposed to be taken by the Commissioner under sections 308, 309, 321 (3) may appeal,-(i)to the Karnataka Appellate Tribunal in case of the [Bruhat Bangalore Mahanagara Palike;](ii)to the District Court having jurisdiction in case of other corporations.(2)The decision of the Karnataka Appellate Tribunal or as the case may be the District Court shall be final.(3)All appeals made against any notice issued or other action taken or proposed to be taken by the Commissioner under sections 308, 309 and 321 (3) and pending before the standing committee on the date of commencement of this section shall stand transferred to the Karnataka Appellate Tribunal, or as the case may be, District Court and such appeals shall be disposed off by them as if they were filed before them.]
