Section 16(1) in The Rajasthan Lands and Buildings Tax Act, 1964
(1)Any person aggrieved by an order under sections 10, 11, [13] [Substituted by Rajasthan Act No. 15 of 1973.], [15, 15B or 22-A] [Substituted by Rajasthan Act No. 14 of 1995 [1-6-1995].] may at any time before the expiry of [sixty days] [Substituted by Rajasthan Act No. 7 of 1992 [1-4-1992] for 'thirty days'.] from the date of the order, prefer an appeal to the Collector of the District, where the [land or building] [Substituted by Rajasthan Act No. 15 of 1973.] in respect of which the order was passed, is situate, or to such other authority as the Slate Government, may by notification in the Official Gazette, appoint in this behalf:Provided that no appeal shall be entertained unless it is accompanied by satisfactory proof of payment of [whole of the tax assessed] [Substituted by Rajasthan Act No. 19 of 1982.] and payable by the person preferring the appeal.
