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[Cites 0, Cited by 0] [Section 307(1)] [Section 307] [Entire Act]

State of Chattisgarh - Subsection

Section 307(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)a notice or order issued or other action taken by the President under Sections 183(5) (a) and (b), 184, 187, 190, 203, 205, 206, 207, 209, 210, 211, 212, 229, 268 and 283 or any rules or bye-laws made for the purposes of the said sections or for any order made appealable by such rules or bye-laws or any order granting or refusing to grant a licence or permission, may appeal to the Council within thirty days from the date of such order and such appeal shall be heard and disposed of by the Council in the prescribed manner;