(1)Save as otherwise provided in this Act, an appeal shall lie to the district panchayat against any order or decision of a village panchayat or taluka panchayat affecting any individual or institution.(2)Such appeal shall be made within a period of thirty days from the date of the order or decision.(3)The district panchayat may pass such order on the appeal as it may deem just and proper and the order on appeal shall be final.
