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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Chattisgarh - Subsection

Section 311(2) in The Chhattisgarh Municipalities Act, 1961

(2)Notwithstanding any subsequent change in the classification of a Municipality under Section 4 an appeal pending before any authority competent to hear the appeal under this Act immediately before such change shall be heard and disposed of by such authority.