Section 123(16)(b) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 123(16)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(16)(b) in The Gujarat Panchayats Act, 1993

(b)any person aggrieved by the decision of the Social Justice Committee (not being a decision in appeal) may prefer an appeal to the Social Justice Committee of the district panchayat, within a period of sixty days from the date of such decision and the panchayat, or, as the case may be, the Social Justice Committee, may, after giving an opportunity to the appellant to be heard, confirm, modify or reverse the decision appealed against and pass such order as it may think proper.

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State of Gujarat - Subsection

Section 123(16)(b) in The Gujarat Panchayats Act, 1993