Section 181 in The Himachal Pradesh Panchayati Raj Act, 1994
181. Appeals.
- Notwithstanding anything contained in this Act, any person aggrieved by an order made by the authorised officer under this chapter may, within the prescribed time and in the prescribed manner, appeal-(i)in case the order is passed by the Sub-Divisional Officer, to the Deputy Commissioner;(ii)in case the order is passed by the Deputy Commissioner, to the Divisional Commissioner; and(iii)in case the order is passed by the Divisional Commissioner, to the Financial Commissioner (Appeals);and he shall hear and dispose of the appeal within a period of 90 days and his decision shall be final.
