(1)In respect to orders passed under sub-section (2) of Section 162, the appeal shall lie with the respective Panchayat.(2)In respect to orders passed under sub-section (3) of Section 162 the appeal against the orders of the Gram Panchayat and the Panchayat Samiti shall lie with the District Magistrate or such other authority as may be prescribed and the appeal against the orders of Zila Parishad shall lie with the concerned Commissioner or such other authorities as may be prescribed.(3)Such appeal may be filed in the prescribed manner in within ninety days of the order.
