Section 34 in Chhattisgarh State Rajmarg Adhiniyam, 2003
34. Appeal against notice served.
- Where the person to whom a notice to remove an encroachment has been served, under sub-section (1) of Section 33, claims that the land in respect of which encroachment has been alleged, is his property, he shall within the time limit prescribed in the notice for the removal of the encroachment, file an appeal before the Collector under intimation to the Highway Authority. The Collector shall, after due enquiry, record his decision in writing and communicate the same to the appellant and the Highway Authority.
