Section 311 in The Chhattisgarh Municipalities Act, 1961
311. Pending cases.
(1)Notwithstanding anything contained in this Act,-(a)an appeal or revision pending before any authority under any of the enactments repealed by this Act immediately before the commencement of this Act; or(b)where a right for appeal or revision has accrued against a notice issued or an order passed immediately before the commencement of this Act and the limitation set out therefor under any of the enactments repealed by this Act has not expired ;such appeal or revision shall be heard and disposed of by the authority competent to hear such appeal or revision in accordance with the provisions of the enactment so repealed.(2)Notwithstanding any subsequent change in the classification of a Municipality under Section 4 an appeal pending before any authority competent to hear the appeal under this Act immediately before such change shall be heard and disposed of by such authority.
