Section 25 in The Rajasthan Soil and Water Conservation Rules, 1966
25. Appeals.
- (i) Appeals against orders shall be heard by the authorities specified below:-(a)In the case of order under under sub-section (3) of section 6 and section 32 and 33 appeals shall be filed before the Revenue Appellate authority.(b)In the case of an order passed under section 29, appeals shall lie to the State Government.(ii)The period for filing appeals under section 38 shall be 30 days from the date of communication of the order.(iii)The procedure for filing an appeal and for hearing and disposal thereof shall be the same as is prescribed for appeals under the Rajasthan Land Revenue Act, 1956.
