Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 308] [Entire Act] State of Chattisgarh - Subsection Section 308(2) in The Chhattisgarh Municipalities Act, 1961 (2)The Collector may, for sufficient reasons to be recorded in writing, admit any appeal after the expiry of the period specified in sub-section (1).
