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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(b) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(b)"Appellate Authority" means the officer designated by the State Election Commission as Appellate Authority in consultation with the State Government to hear appeals under these rules;