Section 20(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)The Government or any person aggrieved by any decision of the Compensation Commissioner or the Collector, as the case may be, may-(a)under sub-section (2) of section 3, sub-section (2) of section 10 and sub-section (2) of section 11, within ninety days of the date of such decision, and(b)under sub-section (2) of section 15, within ninety days from the date of communication of such order, appeal to the Board.
