Section 258(3) in The Gujarat Municipalities Act, 1963
(3)Against the order made by the Collector under sub-section (1) the municipality may prefer an appeal to the State Government within [thirty days] [These words were substituted for the words 'eight days' by Gujarat 11 of 1969, section 6.] from the date on which it receives a copy of the order. The State Government may on such appeal being preferred rescind the order or may revise or modify or confirm the order or direct that the order shall continue to be in force, with or without modification, permanently or for such period as it may specify:Provided that the order shall not be revised, modified or confirmed by the State Government without giving the municipality reasonable opportunity of showing cause against the order.
