Section 23(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)Any person aggrieved [by a final order] [Substituted for 'by an order' by Notification No. F. 4(10) Revenue/Col./75, dated 29.12.1980 - Rajasthan Government Gazette, Part IV-C, dated 08.01.1981, page 324.] of the Colonisation Commissioner whether passed in appeal or otherwise may within 60 days of the date of such order, file revision to the Board of Revenue for Rajasthan.
