Section 193D(1) in Gujarat Panchayats (Third Amendment) Act, 1963
(1)Any person aggrieved by an order of the panchayat under section 193A or section 193B may, within thirty days of the date of the service of the notice under sub-section (1) of section 193A or sub-section (1) of (2) of section 193B, as the case may be, prefer an appeal to the State Government.Provided that the State Government may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
