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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Gram Dan Act, 1971

(2)Any person aggrieved by an order of the Chairman made under sub-section (1), may file an appeal to such appellate authority as may be prescribed, within thirty days of the date of order and subject to the decision of the appellate authority; such order shall be final.