Section 7A in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
7A. [ Rejection and appeal. [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.]
- The applications of persons not found eligible to allotment of land shall be rejected by the [Deputy Colonisation Commissioner] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982-Rajasthan Gazette Extraordinary Part IV(C), dated 11.01.1983, page 333.], Any person aggrieved by an order of such officer may within 30 days of such order prefer an appeal to the Commissioner whose decision thereon shall be final.]
