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State of Rajasthan - Section

Section 5 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

5. Appeal.

(1)An appeal against the order made under sub-section (7) or (8) of Section 4 by the prescribed authority shall lie to the appellate authority.
(2)The appellate authority shall be appointed by the State Government and notified as such in the official Gazette.