Section 8(1) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(1)Applications under Sub-section (3) of section 4 and Sub-section (5) of section 5 of the Act shall be considered by the Board which will submit its report thereon to the Chief Engineer within 60 days of the last date fixed for presenting such applications proposing such amendments in the Schedule as may be considered necessary.
