Section 173E in Rajasthan Panchayati Raj Rules, 1996
173E. Appeal.
(1)Any person aggrieved by an order passed under sub-rule (4) and sub-rule (7) of rule 173-A made by the Officer or Authority authorised by the State Government may prefer an appeal within sixty days from the date of order to the [***] [Deleted 'Appellate Authority appointed and notified as such by the' by Notification No. G.S.R. 62, dated 10.7.2018 (w.e.f. 30.12.1996).] State Government.(2)Such appeal shall be accompanied by a fee of rupees five hundred which shall be deposited with the panchayat concerned and a photo copy of the receipt shall be enclosed with the appeal as a proof of depositing the fee.(3)The decision of the [State Government] [Substituted 'Appellate Authority' by Notification No. G.S.R. 62, dated 10.7.2018 (w.e.f. 30.12.1996).] on such appeal shall be final.
