Section 22A(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(3)The Government or a jagirdar aggrieved by an order of the Jagir Commissioner under sub-section (2) may appeal to the Board within sixty days from the date of such order and the provisions of sub-sections (2), (3) and (4) of section 39 shall apply to the hearing of such appeal and the decision of the Board thereon.
