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[Cites 0, Cited by 0] [Section 308(1)] [Section 308] [Entire Act]

State of Chattisgarh - Subsection

Section 308(1)(c) in The Chhattisgarh Municipalities Act, 1961

(c)any notice or order or other action taken by the Chief Municipal Officer under Sections 180 (1) and (2), 185, 191, 192, 194, 208, 220, 221, 223, 227, 242, 251 and 285 or under any rules or bye-laws made for the purposes of the said sections and any order made appealable by such rules or bye-laws;