(4)An appeal shall lie against an order passed by the Secretary under sub-section (2) and against an order passed by the Panchayat under sub-section (3), to the Chief Executive Officer whose decision shall be final.[Chapter IVA [Chapter IV-A to IV-G contains section 115-A to 115 Z-E inserted by the Amendment Act 8 of 1999.] Constitution of Taluka Panchayats
