Section 126(4) in The Chhattisgarh Municipalities Act, 1961
(4)[ An appeal against the order passed under sub-section (3) shall He to the President-in-Council:Provided that no appeal under this sub-section shall be admitted unless accompanied by proof of payment under protest of the amount demanded in the order under sub-section (3),] [[Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012. Prior to substitution sub-section (4) stood as under:-''(4) An appeal shall lie to the President-in-Council against the orders passed under sub-section (3).'.]]
