Section 166 in Rajasthan Panchayati Raj Rules, 1996
166. Appeals.
(1)An appeal shall lie as per Section 61 of the Act from an original order of the Panchayat confirming the sale of Abadi land under Rule 154 or transfer of Abadi land under Rule 156 or allotment of lands under Rules 157, 158 or 159 r/w Rule 160 to the Panchayat Samiti.(2)Appeal may be filed within 30 days from the date of order appealed from, exclusive of the time requisite for obtaining a copy thereof.
