Section 21 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
21. [ Functions of Revisory Authority. [Added by No. S.O. 49, Dated 22-5-86.]
- The functions of the Revisory Authority shall be regulated by the rules as may be prescribed by the State Government.]
