Section 19 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
19. Appeals.
- [(1) An appeal against the orders passed under these rules by the General Manager District Industries Centre/Collector shall lie to the Director, who may pending decision of appeal issue provisional orders staying execution of orders passed by the General Manager, District Industries Centre/Collector] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].(2)[ An appeal against the orders passed under these rules by the Director shall lie to the Government, Industries Department.] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.](3)[] [Renumbered by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Every appeal preferred under this rule must be presented within thirty days of the order appealed against in a stamp paper worth Rs.5/-.
