Section 64(5) in The West Bengal Panchayat Act, 1957
(5)A Gram Panchayat or an Anchal Panchayat aggrieved by any order made by the prescribed authority under clause (e) of sub-section (1), may, within thirty days from the date of the order, appeal to the Commissioner of the Division within the local limits of whose jurisdiction the Gram Panchayat or the Anchal Panchayat, as the case may be, is situate, and thereupon the Commissioner of the Division may stay the operation of the order of the prescribed authority till be disposal of the appeal and he may, after giving notice of the appeal to the prescribed authority, and after giving a hearing to the appellant, modify, set aside or confirm the order of the prescribed authority. The order passed by the Commissioner of the Division on such appeal shall be final.
