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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(1)Any person aggrieved by an order passed by the Allotting Authority may, within 30 days of the date of such order, appeal to the Revenue Appellate Authority.