Section 28 in Gujarat Panchayats (Second Amendment) Act, 1963
28. Amendment of section of 93 Guj. VI of 196.- In section 93 of the principal Act, to sub-section (2), the following proviso shall be added, namely:-
"Provided that no such appeal shall be entertained if it is made after the expiry of thirty days from the date on which the refusal is communicated to the applicant."
