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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Rajasthan - Subsection

Section 23A(3) in Rajasthan Public Demands Recovery Act, 1952

(3)No appeal shall lie from any order of the [revenue appellate authority] [Substituted by Act No. 8 of 1962.] passed on appeal.[23B. Revision. - The Board of Revenue shall have power to revise any order made under this Act by any officer subordinate to the Board.