Section 8 in Rajasthan Religious Buildings and Places Act, 1954
8. Appeals
(1)An appeal shall lie, and may be brought in the prescribed mode to the [revenue appellate authority] [Substituted with effect from 16.11.1961, by item (8) of the Schesule to the Rajasthan Act No. 8 of 1962 (Published in Rajasthan Part 4-A, Extraordinary et. 23.4.1962, read with Section 2(a) of the Act.] under sub-section (1) may within 90 days from the date of such decision, appeal to the Revenue Board and the decision of the Board in an appeal under this section shall be final.
