Section 39 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
39. Appeals from the orders of Jagir Commissioner and Collector.
- (1 )The Government or any person aggrieved by any decision of the Jagir Commissioner or the Collector, as the case may be, under section 5, sub-section (2) of section 23, section 24, sub-section (2) of section 25, [Section 26-A] [Inserted by Rajasthan 13 of 1954.] sub-section (2) of section 32, [sub-section (3) of section 35] [Omitted by Rajasthan 13 of 1954.], section 36, [section 36-A] [Inserted by Rajasthan 8 of 1957.], [section 37] [Inserted by Rajasthan 17 of 1955.], [x x x] [Omitted by Rajasthan 17 of 1955.] section 38, [or section 38-B] [Inserted by Rajasthan 13 of 1954.] may within ninety days from the date of such decision appeal to the Board.[(1-A) Any person aggrieved by an order made by the Collector under section 16 may appeal therefrom to the Commissioner fro Khudkasht lands within sixty days from the date of the order.] [Inserted by Rajasthan 8 of 1957.](2)[ When an appeal is made to the Board under sub-section (1), the appeal shall be heard and decided by a bench of the Board consisting of two members.] [Substituted by Rajasthan 13 of 1954.](3)[ In deciding an appeal under this section, the authority hearing the appeal shall follow the same procedure as is prescribed for the hearing of appeals made to it under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955)] [Substituted by Rajasthan 36 of 1958.](4)The decision of the Board *[or the Commissioner for Khudkasht lands as the case may be] in an appeal under this section shall be final.
