Section 443A(1) in Karnataka Municipal Corporations Act, 1976
(1)Any person aggrieved by any notice issued, action taken or proposed to be taken by the Commissioner under sections 308, 309, 321 (3) may appeal,-(i)to the Karnataka Appellate Tribunal in case of the [Bruhat Bangalore Mahanagara Palike;](ii)to the District Court having jurisdiction in case of other corporations.
