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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(7) in The Chhattisgarh Municipal Corporation Act, 1956

(7)Any Municipal Officer or servant who is discharged during the period of probation or on whom a penally is imposed under sub-section (2), may appeal to such authority within such period and in such manner as may be prescribed.