Section 35 in Gujarat Panchayats (Second Amendment) Act, 1963
35. Amendment of section of 112 Guj. VI of 1962.- In section 112 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely:-
"(4) Notwithstanding the assignment of any powers, functions and duties of a panchayat to a committee thereof, any person aggrieved by the decision of a committee in such classes of cases as may be prescribed may prefer an appeal to the panchayat within a period of sixty days from the date of such decision and the panchayat after giving an opportunity to the appellant to be heard may confirm, modify, or reverse the decision appealed against and pass such as it may think proper."
