Section 152 in Uttarakhand Panchayati Raj Act, 2016
152. Appeals.
(1)Any person aggrieved by an order or direction made by a Gram Panchayat , Kshettra panchayat and Zila Panchayat under the Act or under any rule or by-law may, unless otherwise prescribed, within 30 days from the date of such direction or order, exclusive of the time requisite for obtaining a copy thereof appeal to the prescribed authority which may vary, set aside or confirm the said order or direction and may also award costs to or against the person filing the appeal.(2)The prescribed authority may, if it thinks fit, extend the period allowed by sub-section (1) for appeal,(3)The decision of the prescribed authority under sub-section (1) shall be final and shall not be questioned in any Court of law.
