Section 21(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)No order passed by the Board or the Compensation Commissioner shall be reviewed under sub-section (1) otherwise than on any of the grounds mentioned in Rule 1, Order 47 of the First Schedule to the Code of Civil Procedure, 1908 (Central Act 5 of 1908), and the provisions of the said Order shall apply.
