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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Chattisgarh - Subsection

Section 355(2)(xxxii) in The Chhattisgarh Municipalities Act, 1961

(xxxii)cases which, and the authorities to whom, and the conditions subject to which, orders and decisions given under the provisions of this Act, and not expressly provided for as regards appeal, shall be appealable;