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[Cites 0, Cited by 0] [Section 332(1)] [Section 332] [Entire Act]

State of Chattisgarh - Subsection

Section 332(1)(iii) in The Chhattisgarh Municipalities Act, 1961

(iii)no order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings and no application for the review of such order shall be entertained unless it is made within ninety days from the passing of the order.