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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Gujarat - Subsection

Section 248(2) in The Gujarat Panchayats Act, 1993

(2)The panchayat may appeal to the State Government or an officer authorised by it in that behalf against any requisition made under sub-section (1), and the decision of the State Government or the officer so authorised shall be final.