Section 117 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
117. Appeals from orders of Panchayat Samitis.-
Any person aggrieved by the refusal, notice or order made by a Panchayat Samiti by virtue of powers exercisable by it under by-laws framed under clauses (xix), (xxiii), (xxvii), (xxviii), (xxx) and (xxxi) of sub-section (1) of section 45, may appeal within thirty days from the date of such refusal, notice or order to the Deputy Commissioner whose order, subject to the power of revision by the Commissioner, shall be final:Provided that no such order shall be passed until the appellant and the Panchayat Samiti have been afforded a reasonable opportunity of being heard.
