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State of Rajasthan - Section

Section 14 in The Rajasthan Lands Summary Settlement Act, 1953

14. Appeals.

- An appeal shall lie from the order of the Settlement Officer under section 5 or under section 6 or section 9 or section 10 to the Settlement Commissioner and may be preferred in the prescribed manner within sixty days of the order appealed from, exclusive of the time requisite for obtaining a certified copy thereof.