Section 138(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)Whenever an order is made by the prescribed authority under sub-section (1), it shall forthwith and in no case later than ten days from the date of order, forward to the State Government a copy of the order with the statement of the reasons for making it, and the State Government may [***] [Certain words omitted vide Act No. 4 of 2001.], set aside or modify such order as it may deem fit.
