Section 18 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
18. Appeals.
(1)An appeal against the order passed by the General Manager, District Industries Centre/District level Committee under these rules shall lie to the Divisional Commissioners.(2)An appeal against the order passed by the Director/Commissioner or State level Committee under these rules shall lie to the Board of Revenue.(3)Every appeal preferred under these rules shall be presented within thirty days of the order appealed against with a court fee of Rupees one hundred.
