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[Cites 0, Cited by 0] [Section 112C] [Entire Act]

State of Karnataka - Subsection

Section 112C(3) in Karnataka Municipal Corporations Act, 1976

(3)Notwithstanding anything contained in sections 61A, 62 or 444 any person aggrieved by the determination of penalty under sub-section (2) may within thirty days from the date of receipt of the order appeal to the prescribed authority whose decision thereon shall be final.