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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(1)Any person aggrieved by an order of allotment made by the Allotting Authority may, within 30 days from the date of such order, appeal to the Revenue Appellate Authority.