Section 91A(2) in The Rajasthan Urban Improvement Act, 1959
(2)Any person aggrieved by an order under sub-section (1) may appeal to the [Divisional Commissioner] [Substituted by Rajasthan Act 18 of 1991, dated 19-10-1991, w.e.f. 27-8-1991.] against the order within 30 days from the date of the order of the Trust and the [Divisional Commissioner] [Substituted by Rajasthan Act 18 of 1991. dated 19-10-1991. w.e.f. 27-8-1991.] may after hearing the parties to the appeal either dismiss the appeal or may reverse or vary the whole or any part of the order.
