Section 311 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
311. shall lie on the party so alleging.
Appeal to the Chief Commissioner.- (1) Any person aggrieved by anynotice issued or action taken or proposed to be taken by the Zonal Commissioner undersection 310 may appeal to the Chief Commissioner.(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
