Section 374 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
374. Redressal Authority shall be such as may be prescribed.
Matters not subject to investigation.- The Grievance RedressalAuthority shall not investigate any matter,-(i)which the Lokayukta or the uplokayukta is investigating under theprovisions of the Karnataka Lokayukta Act, 1984 (Karnataka Act 4 of 1985); or(ii)which is being investigated by a Competent Authority under any
