Section 25(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)An appeal under sub-Section (1) may be brought within sixty days of the date of the order appealed from on any of the grounds mentioned in sub-Section (2) of Section 224 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
