Section 23(4) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(4)On receipt of an appeal under sub-section (1) or sub-section (2), the Collector or the Board after giving the parties opportunity of being heard, shall:(a)decide the case finally;(b)remand the case; or(c)take additional evidence or require such evidence to be taken by the authorised officer for the purpose of deciding the case finally.
