Section 152(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Any person aggrieved by an order or direction made by a Gram Panchayat , Kshettra panchayat and Zila Panchayat under the Act or under any rule or by-law may, unless otherwise prescribed, within 30 days from the date of such direction or order, exclusive of the time requisite for obtaining a copy thereof appeal to the prescribed authority which may vary, set aside or confirm the said order or direction and may also award costs to or against the person filing the appeal.
