(1)The State Government may appoint, by notification in the Official Gazette, officers of the Rajasthan Administrative Service not below the rank of a Sub-Divisional Officer as the Rent Authority for the jurisdictional area of every Rent Tribunal to perform functions and exercise powers in the matters specified under See. 22-B, 22-D, 22-E, 22-G, 23 and 24 of this Act.(2)An appeal against the order of the Rent Authority shall lie to the Rent Tribunal within sixty days from the date of order.(3)Save as expressly provided under this Act, every order of the Rent Authority, if not reversed, altered or modified by the Rent Tribunal in appeal, shall be final and shall not be called in question in any civil court.
