Section 23A in Rajasthan Public Demands Recovery Act, 1952
23A. Appeal.
(1)An appeal from [an Order made by the Collector under section 8 or 19-A] [Substituted by Act No. 42 of 1960.] shall lie to the [revenue appellate authority] [Substituted by Act No. 8 of 1962.].(2)Subject to the provisions contained in section 5 of the Indian Limitation Act (IX of 1908), every such appeal shall be presented within thirty days from the date of the order.(3)No appeal shall lie from any order of the [revenue appellate authority] [Substituted by Act No. 8 of 1962.] passed on appeal.[23B. Revision. - The Board of Revenue shall have power to revise any order made under this Act by any officer subordinate to the Board.
