Section 331(1) in The Chhattisgarh Municipalities Act, 1961
(1)The State Government may, for the purpose of satisfying itself as to the correctness, legality or propriety of any order passed by a [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector, prescribed authority or any officer appointed or authorised by the State Government under this Act, call for the connected records and may in doing so direct that pending the examination of the record such order be held in abeyance.
