Section 12(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Any person aggrieved by an order under sub-section (1) may file an appeal within thirty days of the passing of such order before the Sub-Divisional Officer who after holding such enquiry as he may deem fit, may set aside, modify or confirm the said order and his decision thereon shall be final.
