Section 332(2) in The Chhattisgarh Municipalities Act, 1961
(2)An order which has been dealt with by the State Government in appeal, revision or review shall not be reviewed by the [Director Urban Planning and Development] [Substituted by C.G. Act No. 5 of 2003, w.e.f. 26-4-2003 for the word 'Commissioner'.] or the Collector or the prescribed authority or the officer authorised under this Act and an order which has been dealt with in appeal or revision shall not be reviewed by any of such authorities.
