Section 7 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
7. Cancellation of registration certificate.
(1)The Competent Authority on his own motion or on information from any source and for reasons to be recorded in writing, may cancel the registration certificate for contravention of any of the term, condition or terms or conditions or any provision of the Act or these rules :Provided that no registration certificate shall be cancelled unless a reasonable(2)An appeal against any order or cancellation of registration certificate under sub-rule (1) may be filed before the State Government within thirty days from the date of the order of cancellation of registration certificate, in the form of a simple application, stating therein the grounds for appeal and attaching a copy of the order passed under this rule.(3)The appeal under sub-rule (2) shall be considered and disposed off by the State Government in accordance with the principles of natural justice within a period of three months from the date of receipt of the appeal.
