Section 129 in The Rajasthan District Boards Act, 1954
129. Appeal relating to tax on circumstances and property.
(1)An appeal against an assessment, or any alteration of an assessment of a tax on circumstances and property may be made to the District Magistrate or to such other officer as may be empowered by the State Government in this behalf.(2)When the District Magistrate or such other officer as aforesaid is a member of the Board, the appeal shall lie to the Commissioner.
