Section 10(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)Any owner of a fragment, aggrieved by the decision of the Collector, may, within a period of thirty days, prefer an appeal to the [revenue appellate authority] [Substituted by Rajasthan Act 8 of 1962.] whose decision shall be final and conclusive for the purpose of this Chapter.
