Section 128(2) in The Maharashtra Village Panchayats Act, 1959
(2)A panchayat may appeal to the [Standing Committee] [These words were substituted for the words 'Commissioner' by Maharashtra 36 of 1965, Section 51.] against an order made under sub-section (1) and the [Standing Committee] [These words were substituted for the words 'Commissioner' by Maharashtra 36 of 1965, Section 51.] may stay the execution of such order until [it] [This word was substituted for the word 'he' by Maharashtra 36 of 1965, Section 51.] has decided the appeal.
