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State of Haryana - Section

Section 28 in Haryana Panchayati Raj Act, 1994

28. Appeal.

- Any person aggrieved by an order of the Gram Panchayat made under sections 24, 25 and 27, may within a period of thirty days of such order, prefer an appeal to the Director whose decision shall be final and shall not be liable to be questioned in any court of law.