Section 26(2) in The Chhattisgarh Municipalities Act, 1961
(2)Any person aggrieved by the decision of the Judge on the petition may, within thirty days from the date of such decision, apply to the High Court for revision on any of the following grounds:-(a)that the decision is contrary to law;(b)that the Judge has exercised jurisdiction not vested in him by law or has failed to exercise a jurisdiction vested in him by law;but subject to such orders as the High Court may pass thereon, such decision shall be final.
