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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(2)Any person aggrieved by an order of the Revenue Appellate Authority may, within 60 days from the date of such order, file revision to the Board of Revenue for Rajasthan.]