Section 22 in The Rajasthan Mining Settlement Act, 1956
22. Appeal from orders under section 18(3) or (20).
- Any person aggrieved by an order passed under section 20 or by a declaration under sub-section (3) of section 18 may appeal to the [Collector] [Substituted by Rajasthan Act 8 of 1962.] within thirty days from the date of such order or declaration:Provided that the filing of such an appeal shall not operate, unless the [Collector] [Substituted by Rajasthan Act 8 of 1902.] so directs, to stay any action by the Board during the pendency of the appeal.
