Section 139 in The Chhattisgarh Municipalities Act, 1961
139. Appeal to Civil Judge.
(1)If any dispute arises as to the liability of any land or building to assessment or as to the basis or principle of assessment or as to the amount of tax assessed an appeal shall He from the decision of the Council to the Civil Judge Class I having jurisdiction over the Municipal area and if there be no Civil Judge Class I at the headquarter of the Municipality to the Civil Judge Class II having jurisdiction at such headquarter and if there be no Civil Judge Class II at such headquarter to the Civil Judge Class III having jurisdiction, and in case of more than one such Civil Judges at the headquarter or having jurisdiction as the case may be, to such of them as the District Judge may specify.(2)Such appeal shall be presented to the Civil Judge within thirty days from the date of the order passed under Section 138 and shall be accompanied by an extract from the register of objections containing the order objected to.(3)The provisions of Parts II and III of the [Indian Limitation Act, 1908 (IX of 1908)] [Now the Limitation Act, 1963.], relating to appeals shall apply to every appeal preferred under this section.(4)No appeal shall be admitted under this section unless an objection has been preferred under Section 137.(5)The decision of the Civil Judge in an appeal made under sub-section (1) shall, subject to the decision in revision by the Court to which appeals against the decisions of such Civil Judge ordinarily lie, be final and effect shall be given by Council to such decision.(6)The pendency of an appeal under this section shall not operate to delay or prevent the levy of any tax or instalment thereof payable in respect of any building or land according to the order of assessment under appeal but, if by the final decision in the appeal it is determined that such tax or instalment ought not to have been levied in whole or in part, the Council shall refund to the person from whom the same has been levied, the amount of such tax or instalment or the excess thereof over the amount properly leviable in accordance with such final decision as the case may be.[Explanation.-A reference to a Council in this section shall be read and construed as a reference to "Chief Municipal Officer."] [Added by M.P. Act No. 7 of 1988.]
