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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(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.]