(7)An appeal shall lie to the Director, within a period of thirty days from any order of direction or notice issued under any of the provisions of this section and the decision of the Director on such appeal shall be final.Explanation:- For the purpose of this section, failure to communicate the decision by the Panchayat under sub-section (2) and failure to demolish the building under subsections (3) and (4) shall be deemed to be 'remiss' in the performance of duties by the Panchayat.] [Existing sub-section (5) omitted and thereafter new sub-section (5) to (7) inserted by the Amendment Act 1 of 1997.]
