(1)Any persons aggrieved by any order or direction of a Panchayat made or issued under this Act or under any rule or bye-law made thereunder may appeal from such order or direction to the Panchayat Samiti having jurisdiction within thirty days from the date of such order or direction exclusive of the time requisite for obtaining a copy thereof.(2)An appeal under Sub-Section (1) shall be heard by the Standing Committee of the Panchayat Samiti constituted under Clause (a) of sub-Section (1) of Section 56.(3)The standing committee referred to in sub-Section (2) may after hearing the persons aggrieved, the Panchayat and any other person affected by the order or direction appealed against vary, set aside or confirm such order or direction and may also award costs to or against the persons filing the appeal.(4)The decision of the Standing Committee shall for the purposes be deemed to be the decision of the Panchayat Samiti.
