Section 317(2) in Karnataka Municipalities Act, 1964
(2)An appeal shall lie to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] from an order of the Deputy Commissioner under clause (a) of sub-section (1) and to the Government from an order of the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] under clause (b) of sub-section (1).
