Section 140(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)The Deputy Commissioner or the officer shall also forthwith submit to the Government a report of the circumstances in which the order was made under this section and the Government may, after giving notice to the Gram Panchayat or the Anchal Samiti or Zilla Parishad and making such inquiry as he deems fit, rescind, modify or confirm the order.
