Section 37D(3) in The Rajasthan Gram Dan Act, 1971
(3)The Gram Sabha or any other aggrieved person may file a revision to the State Government against the issue of declaration by the Collector under sub-section (6) of section 37-A within thirty days of such declaration and the State Government may either confirm the order of the Collector or may pass such orders as it may think fit and the order of the Collector making the declaration shall be subject to the orders of the State Government in revision.
