Section 193D in Gujarat Panchayats (Third Amendment) Act, 1963
193D.
(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.(2)On receipt of an appeal under sub-section (1), the State Government may. After calling for a report from the panchayat and after making such further inquiry, if any, as may be necessary, pass such orders as it thinks fit and the order of the State Government shall be final.(3)Where an appeal is preferred under sub-section (1), the State Government may stay the enforcement of the order of the panchayat for such period and on such conditions as it thinks fit.
