Section 36(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)Any person aggrieved by the decision of Collector or [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.], as the case may be, under sub-section (3), may, within a period of 30 days from the date of such decision appeal to [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.] or Board of Revenue respectively whose orders in such appeal shall be final.
