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State of Rajasthan - Section

Section 78 in Rajasthan Land Revenue Act 1956

78. Limitation for Appeals.

- No appeal shall lie -
(a)to the Collector or Land Records Officer or Settlement Officer after the expiration of thirty days from the date of the order to which objection is made; or
(b)to the Revenue Appellate Authority or Settlement Commissioner or the Director of Land Records after the expiration of sixty days from such date; or
(c)to the Board after the expiration of ninety days from such date.