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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(a) in Chhattisgarh Lok Sewa Guarantee Act, 2011

(a)"Appellate Authority" means an officer notified by the Government, local body, public authorities or agencies as the case may be, and invested with the power to hear appeals against the orders passed by any Competent Officer under this Act;