Section 28 in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
28. Second Appeal.
- An appeal against any order passed by the Deputy Commissioner (Appeal) under section 27 of the Act, shall lie to the [Tax Board] [Substituted by Rajasthan 9 of 1997, w.e.f. 30-5-1997.], constituted under the Sales Tax Act and all the provisions relating to such appeal in the Sales Tax Act and the Rules made thereunder shall mutatis mutandis apply.[29. Revision to the Rajasthan Taxation Tribunal in special cases. - The Luxury Tax officer or any person aggrieved by an order passed under section 28, may apply to the Rajasthan Taxation Tribunal as constituted under section 3 of the Rajasthan Taxation Tribunal Act, 1995 (Rajasthan Act No. 19 of 1995), for revision of such order on the ground that the case involves a question of law; and the provisions of section 86 of the Sales Tax Act shall mutatis mutandis apply to such revision] [Substituted by Rajasthan 9 of 1997, w.e.f. 30-3-1997.].
