Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 339I] [Entire Act] State of Chattisgarh - Subsection Section 339I(5) in The Chhattisgarh Municipalities Act, 1961 (5)A person aggrieved by any order of the Chief Municipal Officer passed under this Section may appeal to the District Court in the manner prescribed therefor.
