Section 18 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
18. [ Appeal and Revision. [[Inserted by Notification No. F. 6 (77) Revenue/I/54, dated 17.09.1957-Rajasthan Gazette, Part IV(C), dated 03.10.1957 and Substituted by Notification No. F. 4(12) Revenue/Col./57, dated 28.01.1981-Rajasthan Gazette Part IV(C), dated 05.02.1981, page 371, for the following:-
'18. Appeal. - Any person aggrieved by an order of allotment made by the allotting authority may, within 30 days of the date of such order, appeal to the Commissioner, whose decision thereon shall be final.']](1)Any person aggrieved by an order made by the Allotting Authority may, within 30 days of the date of such order appeal to the Revenue Appellate Authority.(2)Any person aggrieved by an order of the Revenue Appellate Authority may, within 60 days of the date of such order, file revision to the Board of Revenue for Rajasthan.]
