Section 39(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(3)[ In deciding an appeal under this section, the authority hearing the appeal shall follow the same procedure as is prescribed for the hearing of appeals made to it under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955)] [Substituted by Rajasthan 36 of 1958.]
