Section 97A(2) in Rajasthan Panchayati Raj Act, 1994
(2)Any person aggrieved by any order or direction of a Zila Parishad made or issued under this Act or under any rule made thereunder may appeal against the order or direction given to the Divisional Commissioner having jurisdiction within thirty days from the date of such order or direction and the time taken in obtaining a copy thereof shall be excluded in computing the said period.][Inserted by Section 54 of the Rajasthan Panchayati Raj (Amendment) Act, 2000, published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
