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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Chattisgarh - Subsection

Section 139(2) in The Chhattisgarh Municipalities Act, 1961

(2)Such appeal shall be presented to the Civil Judge within thirty days from the date of the order passed under Section 138 and shall be accompanied by an extract from the register of objections containing the order objected to.