Section 385(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any person who is injuriously affected by the exercise of any power conferred by Sections 190, 191, 192, 193, 211, 213, 214 and 285 may complaint to the First Class Magistrate having jurisdiction that more than the least practicable nuisance or damage has been created or caused.
