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 10] [Entire Act] State of Chattisgarh - Subsection Section 10(1) in Chhattisgarh Rent Control Adaptation Rules, 2016 (1)No appeal shall lie before the Rent Control Tribunal against the order of Rent Controller after expiry of a period of 30 days from the date of order passed by the Rent Controller.
