Section 9(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(3)The Government or a landowner aggrieved by an order of the Compensation Commissioner under sub-section (2) may appeal to the Board within sixty days from the date of such order and the provisions of sub-sections (3) and (4) of section 20 shall apply to the hearing of such appeal and the decision of the Board thereon.
