Section 178A in Karnataka Municipal Corporations Act, 1976
178A. [ Decision of claims to the property by or against the corporation. [Section 178A insertted by Act 14 of 1995 w.e.f. 3.5.1995.]
(1)In any city to which a survey of lands other than lands ordinarily used for the purpose of agriculture only has been or shall be extended under any law for the time being in force, where any property is claimed by or on behalf of the corporation or by any person as against the corporation it shall be lawful for the [Regional Commissioner of the concerned revenue region] after enquiry of which due notice has been given, to pass an order deciding the claims.(2)Any person aggrieved by an order made under sub-section (1) may appeal to the Karnataka Appellate Tribunal, and the decision of the Tribunal shall be final.(3)Any person shall be deemed to have had due notice of an enquiry or order under this section if the notice has been given in the prescribed manner.]
