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 55] [Entire Act] State of Chattisgarh - Subsection Section 55(7) in The Chhattisgarh Gram Nyayalaya Rules, 2001 (7)Any aggrieved party to the election of Pradhan may file a petition within a period of thirty days before the Collector who shall after giving notice to the parties decide the petition.
