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[Cites 0, Cited by 38] [Entire Act]

State of Rajasthan - Section

Section 76 in Rajasthan Land Revenue Act 1956

76. Second appeals.

- An appeal shall lie from an order passed in appeal--
(a)by a Collector in matters not connected with settlement or land records, to the Revenue Appellate Authority, or
(b)by a Settlement Officer or a Collector acting under section 181, to the Settlement Commissioner, or
(d)by the Commissioner or the Revenue Appellate Authority or the the Settlement Commissioner to the Board.