Section 25(3) in Gujarat Panchayats (Second Amendment) Act, 1963
(3)after sub-section (9), the following sub-section shall be inserted, namely:-"(10) Notwithstanding the assignment of any powers, functions and duties of a panchayat to a committee thereof, any person aggrieved by the decision of a committee in such classes of cases as may be prescribed may prefer an appeal to the panchayat within a period of sixty days from the date of such decision and the panchayat after giving an opportunity to the appellant to be heard may confirm, modify or reverse the decision appealed against and pass such order a it may think proper.
