Section 21(5) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(5)Any person aggrieved by the order of the Consolidation Officer under sub-section (4) may, within 30 days of the passing thereof, file an appeal before the Settlement Officer (Consolidation), who shall, after hearing the appellant, if present, pass such order thereon as he considers proper:Provided that the order appealed from, shall not be varied or reversed without affording the persons likely to be affected by such variation or reversal an opportunity of being heard.
