Section 42 in Rajasthan Special Investment Regions Act, 2016
42. Appeal against the decision of the Regional Development Authority.
(1)Any person aggrieved by a decision of a Regional Development Authority under Section 40 or 41 may, within thirty days from the date of decision, prefer an appeal to the appellate authority.(2)The appellate authority, after affording a reasonable opportunity of hearing to the parties may accept or reject the appeal filed under sub-section (1) or modify the decision taken by a Regional Development Authority.
