Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 202] [Entire Act] Greater Bengaluru City Corporation - Section 202(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)Any person seeking to file an appeal shall do so within thirty days fromthe date of receipt of order or demand.
