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[Cites 0, Cited by 0] [Section 332(1)] [Section 332] [Entire Act]

State of Chattisgarh - Subsection

Section 332(1)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)no order from which an appeal has been made, or which is the subject of any revision proceedings, shall so long as such appeal or proceedings are pending, be reviewed;