(3)Any person aggrieved by an order made under sub-section (2) of this section may, within one month of the date of such order apply to the 2[Assistant Director of Panchayats] to have it set aside and the 2[Assistant Director of Panchayats] may suspend the execution of the order upon such terms as to costs, payment into Court or otherwise as he thinks fit; but subject to the result of such application, if any, the order shall be conclusive proof of the amount due.
