Section 302(2) in Karnataka Municipalities Act, 1964
(2)The Municipal Commissioner or Chief Officer shall prepare the report and place it before the municipal council for consideration, and forward it to the Deputy Commissioner, [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and Government as specified in sub-section (1) along with the resolution of the municipal council thereon.
