Section 8 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
8. Appeals.
(1)An appeal shall lie-(a)to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] from the final order made in any case or proceeding referred to in section 5 by Sub-divisional Officer, or a Collector under sub-section (1) of section 6, and(b)to the Board of Revenue from such final order made by a [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] under sub-section (2) of section 6.(2)An appeal shall also lie from any such final order passed by [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] in appeal.
