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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(1) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(1)Any person aggrieved by any order passed under these rules may appeal to the State Government within thirty days of the date of communication of the order to him.