Section 128 in Andhra Pradesh Panchayat Raj Act, 1994
128. Appeal from the order of Executive Authority.
(1)An appeal shall lie to the Gram Panchayat from -(a)any order of the Executive Authority granting, refusing, suspending or revoking a licence or permission;(b)any other order of the Executive Authority that may be made appealable by rules made under Section 268.(2)A second appeal shall lie from the decision of the Gram Panchayat passed in an appeal under sub-Section (1) to such authority as may be prescribed whose decision thereon shall be final.
