Section 3(iiia) in The Rajasthan Municipalities Registration of Electors Order, 1974
(iiia)[ 'Revenue Appellate Authority' means officer appointed with that designation under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956).] [Inserted by Notification dated 25-8-1999, published in Rajasthan Gazette, Part 6(ka)Extraordinary, dated 2-9-1999, page 105.]
