67A. [ Procedure for hearing of the cases by Chief Controlling Revenue Authority. [Inserted by Notification No. S.O. 297, dated 9.3.2015 (w.e.f. 11.6.2004).]
- A revision filed before the CHief Controlling Revenue Authority under Section 65 of the Rajasthan Stamp Act, 1988, shall be heard and disposal off by the Chairperson or any member of the Chief Controlling Revenue Authority sitting in single Bench or by a Bench consisting of two or more members as may be decided by the CHairperson. However, a revision shall be heard and disposal off by a Bench of the Chief Controlling Revenue Authority consisting of two or more members where the disputed amount exceeds rupees ten lacs.]
