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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(1) in Rajasthan Land Revenue Act 1956

(1)The Appellate Authority may either admit the appeal, or, after calling for the record and give the appellant an opportunity to be heard may summarily reject it:Provided that the appellate authority shall not be bound to call for the record where the appeal is time-barred or does not lie.