Section 234(2) in Karnataka Panchayat Raj Act, 1993
(2)The Grama Panchayat or Taluk Panchayat may appeal to the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] against any order under clause (c) of sub-section (1) by the Chief Executive Officer within thirty days from the date of the order;
