Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 385] [Entire Act] State of Chattisgarh - Subsection Section 385(4) in The Chhattisgarh Municipal Corporation Act, 1956 (4)Any appeal shall lie to the district Court from an order passed by the Magistrate under this section within one month from the date of such order.
