Section 23 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
23. Appeal and Revision.
(1)Any person aggrieved by an order passed by an Allotting Authority may within 30 days from the date of such order, appeal to the Colonisation Commissioner.(2)Any person aggrieved [by a final order] [Substituted for 'by an order' by Notification No. F. 4(10) Revenue/Col./75, dated 29.12.1980 - Rajasthan Government Gazette, Part IV-C, dated 08.01.1981, page 324.] of the Colonisation Commissioner whether passed in appeal or otherwise may within 60 days of the date of such order, file revision to the Board of Revenue for Rajasthan.
