Section 38 in The Rajasthan Soil and Water Conservation Act, 1964
38. Appeals.
(1)Any person aggrieved by an order under subsection (3) of section 6, sections 29, 32. 33 or sub-section (2) of section 35 may appeal to the prescribed authority, hereinafter in this Act, referred to as the "appellate authority", within such period and in such manner as may be prescribed:Provided that the appellate authority may entertain an appeal after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.(2)The appellate authority may, after hearing the appeal, confirm, vary or reverse the order and pass such order in relation thereto as it deemed fit.(3)The order of the appellate authority on such appeal, and where no appeal is preferred the order which has not been appealed against, shall be final and shall not be called in question in any court.
