Section 445 in Karnataka Municipal Corporations Act, 1976
445. Period of limitation for appeals.
- In any case in which no time is laid down in the foregoing provisions of this Act for the presentation of an appeal allowed thereunder such appeal shall be presented,-(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(b)in other cases within [sixty days] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] after the date of receipt of the order or proceeding against which the appeal is made.
