(1)An appeal shall lie to the Panchayat Samiti against an order of punishment awarded by the Executive Officer under sub-section(2) of Section 104 within one month from the date of that order.(2)An appeal shall lie to the District Magistrate against an order of punishment awarded by the Panchayat Samiti under sub-section (3) or (4) of Section 104 within one month from the date that order.
