Section 26 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
26. had received an additional vote.
Appeal.-An appeal shall lie to the High Court from an order of the DistrictCourt under section 25 within a period of thirty days from the date of the order of thecourt excluding the time required for obtaining a copy of the order:Provided that, the High Court may entertain an appeal after the expiry ofthe said period of thirty days if it is satisfied that the appellant had sufficient
