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[Cites 0, Cited by 0] [Section 441F(2)] [Section 441F] [Entire Act]

State of Chattisgarh - Subsection

Section 441F(2)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)that the Court has exercised jurisdiction not vested in it by law or has failed to exercise jurisdiction vested in it by, law, but subject to such orders as the High Court may pass thereon, such decision shall be final.