Section 34 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
34.
(1)Any person aggrieved by any order passed under these rules may appeal to the State Government within thirty days of the date of communication of the order to him.(2)The State Government, for sufficient cause may extend the period prescribed for appeal.(3)The State Government, after giving reasonable opportunity to be heard, by order, may remand any case for further enquiry or decision or may pass any other order as may be deemed just and proper, and its order shall be final.
