Section 102 in Karnataka Municipal Corporations Act, 1976
102. Revision.
- Government may call for the records of any proceeding of a corporation, a standing committee, the Commissioner or any officer subordinate to the corporation for the purpose of satisfying itself as to the correctness, legality or propriety of any order or proceeding and may, after giving a reasonable opportunity of being heard, pass such order with respect thereto as it thinks fit, which shall be complied with.[Chapter IX-A] [Inserted by Act 24 of 2011 w.e.f. 10.6.2011.] Establishment of the Karnataka Property Tax Board
