Section 20 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
20. Appeals from the orders of Compensation Commissioner and Collector.
(1)The Government or any person aggrieved by any decision of the Compensation Commissioner or the Collector, as the case may be, may-(a)under sub-section (2) of section 3, sub-section (2) of section 10 and sub-section (2) of section 11, within ninety days of the date of such decision, and(b)under sub-section (2) of section 15, within ninety days from the date of communication of such order, appeal to the Board.(2)When an appeal is made to the Board under sub-section (1), the appeal shall be heard and decided by a Bench of the Board consisting of two members.(3)In deciding an appeal under this section, the authority hearing the appeal shall follow the same procedure as is prescribed for the hearing of appeals made to it under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).(4)The decision of the Board in an appeal under this Section shall be final.
