Section 16(3) in Karnataka Municipalities Act, 1964
(3)Any person aggrieved by the decision of the Deputy Commissioner under sub-section (2) may, within a period of thirty days from the date of such decision, appeal to the Government if the person affected by the order was a councillor of a city municipal council and to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] if such person was a councillor of a town municipal council and the orders passed by the Government or the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] on such appeal shall be final:Provided that no order shall be passed under sub-sections (2) and (3) against any councillor without giving him a reasonable opportunity of being heard.
