Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 110 in Jharkhand Panchayat Raj Act, 2001 110. Appeal and revision. - Appeal or revision against orders or proceedings of Gram Panchayats, Panchayat Samitis or Zila Parishads as well as of other authorities shall Lie to such an Authority and in such a manner as may be prescribed.
