Section 9 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
9. Appeal
(1)An appeal shall lie from every order of the estate officer made in respect if any public premises under Section 5 or Section 7 to an appellate officer who shall be the District Judge of the district in which the public premises are situate or such other Judicial Officer in that district of not less than ten years standing, as the District Judge may designate in this behalf.(2)An appeal under sub-section (1), shall be preferred-(a)in the case of an appeal from an order under Section 5, within 15 days from the date of,the Publication of the order under sub-section (1) of that section; and(b)in the case of an appeal from an order under Section 7 within fifteen days from the date on which the 'order is communicated to the appellant : Provided that the appellate officer may entertain the appal after the expiry of the said period of fifteen days , if he is satisfied that the appellant was prevented sufficient cause from filling the appeal in time.(3)Where an appeal is preferred from an order of the estate officer the appellate officer may stay the enforcement of that order for such period and on such conditions as he deems fit.(4)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.(5)The costs of any appeal under this section shall be in the discretion of the appellate officer.
