Section 39 in The Bonded Labour System (Abolition) Ordinance, 1975
39. Enquiry by Collector and appeal against his order.
(1)Any enquiry by the Collector under this Act shall be held in the manner provided in the Rajasthan Land Revenue Act, 1956 (Raj. Act No. 15 of 1956).(2)Subject to the provisions of sub-section (3), any order made by the Collector in any such enquiry shall be final and binding upon the parties thereto, and shall not be called in question in any court.(3)[ Any person aggrieved by such order may within sixty days from the date on which the order is made, prefer an appeal before the Divisional Commissioner, having jurisdiction, appointed under section 17 of the Rajasthan Land Revenue Act, 1956 (Raj. Act 15 of 1956) and the decision of such Commissioner thereon shall be final] [Substituted by Rajasthan 1 of 1987.].
