Section 8A in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
8A. [ Appeal and Revision. [Inserted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.]
(1)Any person aggrieved by an order passed by the Allotting Authority may within 30 days from the date of such order, appeal to the Revenue Appellate Authority.(2)any person aggrieved by an order of the Revenue Appellate Authority may within sixty days from the date of such order file revision to the Board of Revenue for Rajasthan.]
