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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Greater Bengaluru City Corporation -

Section 311(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The decision of the Chief Commissioner shall be final.312. Period of limitation for appeals.- In any case in which no time is laiddown in the foregoing provisions of this Act for the presentation of an appeal allowed