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State of Chattisgarh - Section

Section 15 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

15. Review and Appeal.

(1)Any person aggrieved by any order of the Commission may, within forty-five days of such order file an application seeking review.
(2)An appeal against any order passed in respect of a review application may be filed before the High Court within ninety days of the order.