Section 37(6) in Telangana Panchayat Raj Act, 2018
(6)Any Sarpanch aggrieved by an order of removal passed by the District Collector under sub-section (1), or by an intimation under sub-section (2) may, within thirty days from the date of receipt of the order or as the case may be the intimation, prefer an appeal to the Gram Panchayat Tribunal.
