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[Cites 0, Cited by 0] [Section 311(1)] [Section 311] [Entire Act]

State of Chattisgarh - Subsection

Section 311(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)where a right for appeal or revision has accrued against a notice issued or an order passed immediately before the commencement of this Act and the limitation set out therefor under any of the enactments repealed by this Act has not expired ;