Section 308(1) in The Chhattisgarh Municipalities Act, 1961
(1)In the case of [Nagar Panchayat] any person aggrieved by-(a)any notice or order issued or other action taken by the Council under Sections 193, 197, 219 and 231 or under any rules or bye-laws made for the purposes of the said sections, and any order made appealable by such rules or bye laws ;(b)any notice or order or other action taken by the President under Sections 183(5) (a) and (b), 184, 187, 190, 203, 205, 206, 207, 209, 210, 211, 212, 218, 229, 268 and 283 or under any rules or bye-laws made for the purposes of the said sections and any order made appealable by such rules or bye-laws ;(c)any notice or order or other action taken by the Chief Municipal Officer under Sections 180 (1) and (2), 185, 191, 192, 194, 208, 220, 221, 223, 227, 242, 251 and 285 or under any rules or bye-laws made for the purposes of the said sections and any order made appealable by such rules or bye-laws;(d)any order of the Council, President or the Chief Municipal Officer, as the case may be, granting or refusing to grant a licence or permission;may appeal to the Collector within thirty days from the date of such order and such appeal shall be heard and disposed of by the Collector in the prescribed manner.
