Section 7(2) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(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.
