Section 12 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
12. Revision.
(1)An application for revision shall lie to the High Court against any order passed by the Government under sub-section (1) of Section 7 as confirming the notification issued under sub-section (1) of Section 3 or against any order passed under sub-section (4) of Section 3 extending the period of notification or against any order of forfeiture under sub-section (1) of Section 11 questioning the legality, correctness or propriety thereof.(2)A revision petition under this section shall be filed within a period of thirty days from the date of receipt of the order of the Government referred to in sub-section (1).
