Section 64(5) in Karnataka Panchayat Raj Act, 1993
(5)An appeal shall lie to the [Executive officer] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] from any order or direction or notice of the Grama Panchayat under sub-section (1), (2) or (3) and his decision on such appeal shall be final.
