Section 20 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
20. [ Appeal and Revision. [Added by Notification No. F. 4(12) Revenue/Col./75, dated 04.02.1981 - Rajasthan Gazette, Part IV(C), dated 12.02.1981, page 429.]
(1)Any person aggrieved by an order passed 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.]
