Section 37D(2) in The Rajasthan Gram Dan Act, 1971
(2)Any person who had filed a declaration under sub-section (1) of section 37A may file a revision to the State Government against refusal by the Collector to make a declaration under sub- section (6) of section 37-A within thirty days of such refusal and the State Government may, after calling for the record and making inquiry, if necessary, pass such orders as it thinks fit and the order of the Collector shall be subject to the orders of the State Government in revision.
