Section 113(4) in Karnataka Panchayat Raj Act, 1993
(4)An appeal shall lie against an order passed by the Secretary under sub-section (2) to the Executive Officer and against an order passed by the Grama Panchayat under sub-section (3) to the Chief Executive Officer [ xxx] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.]
