Section 307(1) in The Chhattisgarh Municipalities Act, 1961
(1)In the case of [Municipal Council] [Substituted by M.P. Act No. 17 of 1994.] any person aggrieved by-(a)a notice or order issued or other action taken by the President under Sections 183(5) (a) and (b), 184, 187, 190, 203, 205, 206, 207, 209, 210, 211, 212, 229, 268 and 283 or any rules or bye-laws made for the purposes of the said sections or for any order made appealable by such rules or bye-laws or any order granting or refusing to grant a licence or permission, may appeal to the Council within thirty days from the date of such order and such appeal shall be heard and disposed of by the Council in the prescribed manner;(b)any notice or order issued or other action taken by the Chief Municipal Officer under Sections 180(1) and (2), 185, 191, 192, 194, 208, 220, 221, 223, 227, 242, 251 [,] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the word 'and'.] 285 [and 339-A] [Inserted by C.G. Act No. 16 of. 2011, w.e.f. 24-2012.] or any rules or bye-laws made for the purposes of the said sections or any order made appealable by such rules or bye-laws or any order granting or refusing to grant a licence or permission, may appeal to the Appeal Committee within thirty days from the date of such order and such appeal shall be heard and disposed of by the Appeal Committee in the prescribed manner.
