Section 24(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)The State Government or any person, aggrieved by the decision or order a Collector under Section 9 or Section 11 or Section 13 or Section 18 or sub-Section (4) of Section 19 or Section 20 or Section 22 or under clause (3) of the Schedule annexed hereto may, within thirty days from the date of such decision or order, appeal to the [Revenue Appellate Authority] [Substituted vide Section 4 read with item 18 of the schedule to the Rajasthan Act No. 8 of 1962-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 23.4.1962.].The [Revenue Appellate Authority] [Substituted vide Section 4 read with item 18 of the schedule to the Rajasthan Act No. 8 of 1962-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 23.4.1962.] shall pass such order on appeal under sub-Section (1) as he thinks fit and the order of the [Revenue Appellate Authority] [Substituted vide Section 4 read with item 18 of the schedule to the Rajasthan Act No. 8 of 1962-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 23.4.1962.] shall, subject to any order passed in appeal under Section 25, be final.
