Section 40A(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)[ No order passed by the Board or the Jagir Commissioner or the Commissioner for Khudkasht Lands shall be reviewed under subsection (1) otherwise than on any of the grounds mentioned in Rule 1, order 47 of the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908), and the provisions of the said Order shall apply.] [Insered by Rajasthan 43 of 1960.]
