(1)A party to a dispute or difference aggrieved by any decision made or order passed by the Executive Committee of a Pani Panchayat may prefer an appeal to the Executive Committee of the Distributary Committee, whose decision thereon shall be final.(2)Any party to a dispute or difference aggrieved by any decision made or order passed by the Executive Committee of a Distributary Committee may prefer an appeal to a project Committee, whose decision thereon shall be final.(3)Any party to dispute or difference aggrieved by any decision made or order passed by the Executive Committee of a Project Committee may prefer an appeal to the State Level Committee, whose decision thereon shall be final.(4)In case of Lift Irrigation Points, any dispute between a member and the Executive Committee and between the members, of the Executive Committee, which can not be resolved by the Executive Committee, shall be placed before any competent authority as may be prescribed, whose decision shall be final and binding.(5)Any appeal under Sub-section (1) or Sub-section (2) or Sub-section (3) or Sub-section (4) shall be preferred within 15 days of communication of the decision or the order to the person aggrieved.Chapter-VII Miscellaneous
