Section 14(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(2)Every such list shall be liable to revision by reference to the first day of January of the year in which it is so revised(i)before each general election to the Panchayats, or as the case may be;(ii)before each bye-election to fill a seat in a Panchayat.
