Section 339A(2) in The Chhattisgarh Municipalities Act, 1961
(2)On receipt of the application for registration under sub-section (1) the Chief Municipal Officer shall, subject to the rules made in this behalf, either issue or refuse to issue the Registration Certificate within thirty days:Provided that if the Chief Municipal Officer refuses to issue the Registration Certificate, the reasons for refusal shall be intimated to the applicant:Provided further that an appeal may be filed before the Appeal Committee constituted under Section 307 within 30 days from the date of rejection of application for registration by the Chief Municipal Officer.
