Section 204(2) in The Gujarat Panchayats Act, 1993
(2)The panchayat in respect of which an order under sub-section (1) is made by the taluka panchayat may within the prescribed period prefer an appeal to the district panchayat, which may pass such orders on the appeal as it may think just and proper, the district panchayat may stay the execution of the order until the appeal is decided.
