Section 243(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Where any suit case, proceeding, application or appeal having been rejected either by a civil court or by a revenue court ( n the ground of want of jurisdiction is subsequently filed in a court of the other description the latter court if it disagrees with the finding of the former, shall submit the record with a statement of reasons for s disagreement to the High Court.
