Section 25 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
25. Second Appeals.
(1)An appeal shall lie to the Board of Revenue from an order of the [Revenue Appellate Authority] [Substituted vide Section 4 read with item 18 of the schedule to the Rajasthan Act No. 8 of 1962-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 23.4.1962.] passed under Section 24 on appeal.(2)An appeal under sub-Section (1) may be brought within sixty days of the date of the order appealed from on any of the grounds mentioned in sub-Section (2) of Section 224 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
