Section 17 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
17. [ Appeal and Revision. [[Substituted by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492, for the following:-
'17. Appeal and Revision. - (1) Any person aggrieved by an order of allotment made by the Allotting authority may within 30 days of the date of such order, appeal to the Commissioner, whose decision shall be final.']](1)Any person aggrieved by an order of allotment made by the Allotting Authority may, within 30 days from the date of such order, appeal to the Revenue Appellate Authority.(2)Any person aggrieved by an order of the Revenue Appellate Authority may, within 60 days from the date of such order, file revision to the Board of Revenue for Rajasthan.]
