Section 41(4) in The Chhattisgarh Municipalities Act, 1961
(4)An appeal against the order passed under sub-sections (1), (2) or (3) of this Section or Section 40 shall lie to the State Government within thirty days of the date on which the order is conveyed to the aggrieved party:Provided that the State Government may after giving a reasonable opportunity of being heard, pass such order on the appeal as it may think fit.] [Substituted by M.P. Act No. 18 of 1997.]
