Section 23(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(1)The State Government or any person aggrieved by any decision or order of the authorised officer under sub-section (3) of section 12 [or sub-section (3) of section 11B] [Inserted by Rajasthan Act No. 8 of 1976] or under sub-section (3) of section 19 or under section 21 may, within thirty days of the date of decision or order, appeal to the Collector of the concerned district against such decision or order.
