Section 23(2A) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2A)[ The State Government or any person aggrieved by the decision under section 15 of the officer referred to in that section may, within sixty days from the date of decision, appeal to the Board against such decision and the provisions contained in sub-section (3) to (6) shall mutatis mutandis apply to such appeal.] [Inserted by Rajasthan Act No. 8 of 1976]
