Section 395 in The Chhattisgarh Municipal Corporation Act, 1956
395. Limitation.
- Where no time is prescribed by this Act for the presentation of an application or appeal, such application or appeal shall be presented subject to the provisions of Section 5 of the Indian Limitation Act, 1908, which is hereby made applicable to such application or appeals within thirty days alter the date of the order in respect of or against which the application or appeal is made :Provided that if the application is an application for revision to the High Court the period of limitation shall be sixty days.Proceedings before Magistrates
