Section 202 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
202. made in the half-year or year to which the tax or fee relates.
179. Appeal before the Karnataka Appellate Tribunal.-(1)Any person aggrievedby the order of re-assessment, demand for payment of tax or cess or any other orderpassed by Chief Commissioner or any officer duly authorized by him on matters providedfor may file an appeal before the tribunal in such manner as may be provided for underthe Karnataka Appellate Tribunal Act, 1976 (Karnataka Act NO.10 of 1976)(2)Any person seeking to file an appeal shall do so within thirty days fromthe date of receipt of order or demand.
