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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(2)The State Government or any person aggrieved by the decision of the Collector in appeal under sub-section (1) may, within sixty days from the date of appellate order, appeal to the Board against such decision.