Section 269(4) in Rajasthan Municipalities Act, 2009
(4)Any person aggrieved by an order of the Municipality under sub-Section (1) granting, suspending, withholding or withdrawing any licence may, within thirty days of the such order exclusive of the time requisite for obtaining a copy thereof appeal to the Collector and the order of the Appellate Authority shall be final and shall not be liable to be questioned in any Court.
