(1)Any person aggrieved by an order made by the [Inspector General of Stamp or Collector] [Substituted 'Collector' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] under Chapter IV and V and under clause (a) of the first proviso to section 29 and under section 35 of the Act, may within 90 days from the date of order, apply to the Chief Controlling Revenue Authority for revision of such order:[Provided that the Inspector General of Stamp or any other officer authorised specially or generally by the Inspector General of Stamp may, if aggrieved by any order referred to in this sub-section, may file revision before Chief Controlling Revenue Authority within 180 days from the date of the communication of the order.] [Inserted by Rajasthan Act No. 5 of 2016, dated 9.4.2016.][Provided further that] [Substituted 'Provided that' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] no revision application shall be entertained unless it is accompanied by a satisfactory proof of the payment of fifty percent of the recoverable amount.
