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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Chattisgarh - Subsection

Section 308(3) in The Chhattisgarh Municipalities Act, 1961

(3)The Collector may remand, any case for further enquiry or decision or may pass any other order that may be deemed just and proper and no appeal or revision shall lie against this decision:Provided that no order shall be passed to the prejudice of any person until he has been given a reasonable opportunity of being heard.