Section 14(4) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(4)Within 15 days of affixing of the lists on the notice board, an appeal against the order of the Executive Officer under Sub-condition (2) may be made by an aggrieved person to the [Area Development Commissioner] [Substituted by Notification No. F. 4(25) Revenue/Col/82, dated 21.03.1983-Rajasthan Gazette, Part IV-(C), dated 24.03.1983, page 784, for 'Colonisation Commissioner'.] and the decision of the [Area Development Commissioner] [Substituted by Notification No. F. 4(25) Revenue/Col/82, dated 21.03.1983-Rajasthan Gazette, Part IV-(C), dated 24.03.1983, page 784, for 'Colonisation Commissioner'.] thereon shall be final.
