Section 308B(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The application under sub-section (1) shall be made within 90 days from the date of the commencement of the Chhattisgarh Nagar Palik Vidhi (Sanshodan) Adhiniyam, 2005 and the Commissioner shall, after making such enquiry as he deems lit decide all applications received under sub-section (1) within six months from the date of receipt. If the Commissioner fails to decide the applications received under sub-section (1) within the aforesaid period he will be deemed to be guilty of dereliction of duty and liable for disciplinary action.
