Section 61B(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)On receipt of the application for registration under sub-section (1), the Sub-Divisional Officer (Revenue) shall, subject to the rules made in this behalf, cither issue or refuse to issue the registration certificate within thirty days :Provided that if the Sub-Divisional (Revenue) refuses to issue the registration certificate, the reasons for refusal shall be intimated to the applicant.
