Section 41(4) in Gujarat Panchayats (Second Amendment) Act, 1963
(4)after sub-section (10), the following sub-section shall be inserted namely:-‘(11) Notwithstanding the assignment of any powers, functions and duties of a panchayat to a committee thereof any person aggrieved by the decision of a Committee in such classes of cases as may be prescribed may prefer an appeal to the panchayat within a period of sixty days from the date of such decision and the panchayat after giving an opportunity to the appellant to be heard may confirm, modify br reverse the decision appealed against and pass such order as it may think proper.".
