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] [Section 47] [Entire Act] State of Haryana - Subsection Section 47(3) in Haryana Panchayati Raj Act, 1994 (3)Any Gram Panchayat aggrieved by an order passed under this section, may within a period of thirty days from the date of communication of the order, prefer an appeal to the Government.
