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State of Assam - Section

Section 137 in Assam Panchayat Act, 1994

137. Appeal against any other PRI.

- Any employee under a Panchayat institution or person aggrieved by any order or act of a Panchayat institution may file an appeal within fifteen days from the date of receipt of such order or performance of such act, to the Government whose decision in this regard shall be final.