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State of Punjab - Section

Section 37 in The Punjab Panchayati Raj Act, 1994

37. Appeal against orders of Gram Panchayat.

- Any person aggrieved by an order of the Gram Panchayat made under section 36 may, within a period of thirty days of the date of such order, prefer an appeal to the District Development and Panchayat Officer whose decision shall be final and shall not be liable to be questioned in any court of law.