(o)Any Grama Panchayat aggrieved by the order of the [Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] under Rule 87 (b) may within fifteen days of the order appeal to the Collector, who may set aside or confirm the said order.
