Section 14(4) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(4)The Local Co-ordination Committee shall, as expeditiously as it may, bring to the notice of the District Committee [***] [Omitted 'or Divisional Committee' by Act No. 16 of 2004, dated 2.1.2005.] or the State Board, as the case may be, all matters requiring attention of the concerning Committee or the Board ; which shall thereupon proceed expeditiously to remove such difficulties.
