Section 303(2) in The Chhattisgarh Municipalities Act, 1961
(2)If either party or both parties fail to appoint members within one: month from the date of either party receiving written notice from the other of claim to such compensation or damages, or if the members fail to select a Sarpanch, such members as may be necessary to constitute the Panchayat shall be appointed at the instance of either party, by the District Court.
