Section 12(1) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(1)An application for revision shall lie to the High Court against any order passed by the Government under sub-section (1) of Section 7 as confirming the notification issued under sub-section (1) of Section 3 or against any order passed under sub-section (4) of Section 3 extending the period of notification or against any order of forfeiture under sub-section (1) of Section 11 questioning the legality, correctness or propriety thereof.
