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 87] [Entire Act] State of Manipur - Subsection Section 87(2) in The Manipur Panchayati Raj Act, 1994 (2)The Gram Panchayat may appeal to the Commissioner, against any order made under clause (c) of sub-section (1) by the Chief Executive Officer within thirty days from the date of such order.
