Section 216(3) in The Punjab Panchayati Raj Act, 1994
(3)Any person aggrieved by an order made under sub-section (2) may within a period of thirty days from the date of such order, appeal to :-(a)the District Development and Panchayat Officer, if the order has been made by the Block Development and Panchayat Officer ;(b)the Deputy Director, if the order has been made by the District Development and Panchayat Officer ; and(c)the Director, if the order has been made by the Deputy Director ;and on appeal being filed, the appellate authority may suspend the execution of the order upon such terms as to costs, payments of the amount involved or otherwise as he thinks fit and subject to the result of appeal, if any, the order of Block Development and Panchayat Officer, District Development and Panchayat Officer and the Deputy Director, as the case may be, shall be final.
