(1)Subject to the other provisions of this Act or to the provisions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) or of any other law in force, the Board shall be the highest Revenue Court of appeal, revision and reference in Rajasthan :Provided that in all matters where there is a doubt or dispute involving the determination of the jurisdiction of a Civil or a Revenue Court in respect thereof the decision of the High Court shall be final and binding on all Civil and Revenue Courts in the State including the Board.(2)In addition to the powers mentioned in sub-section (1), the Board shall exercise such other powers and perform such other duties as may from time to time be entrusted to it by the State Government or as are conferred or imposed on the Board by or under this Act or any other law for the time being in force.
