Section 92(14)(b) in Gujarat Panchayats Act, 1961

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State of Gujarat - Subsection

Section 92(14)(b) in Gujarat Panchayats Act, 1961

(b)any person aggrieved by the decision of the Social Justice Committee may prefer an appeal to the Social Justice committee of the taluka panchayat within a period of sixty days from the date of such decision and the panchayat or, as the case may be, the Social Justice Committee of the taluka panchayat may after giving an opportunity to the appellant to be heard confirm, modify or reverse the decision appealed against and pass such order as it may think proper.

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State of Gujarat - Subsection

Section 92(14)(b) in Gujarat Panchayats Act, 1961