Section 33 in Rajasthan Urban Land (Certification of Titles) Act, 2016
33. Appeals.
(1)Any person aggrieved by an order of the Certification Authority may appeal within sixty days from the date of such order to the Tribunal:Provided that the Tribunal may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within said period of sixty days, permit the appellant to prefer the appeal in further period of sixty days from the date of order appealed against.(2)The appeal shall be filed in such manner and be in such form and be accompanied by such fees and documents as may be prescribed.(3)The appeal under this section shall be heard and disposed of in such manner as may be prescribed:Provided that before disposing of an appeal, the appellant shall be given a reasonable opportunity of being heard.(4)Every order made on an appeal under this section confirming, modifying or reversing the order appealed against shall be final.
