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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(2) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

(2)any person aggrieved by an order of the Revenue Appellate Authority may within sixty days from the date of such order file revision to the Board of Revenue for Rajasthan.]