Section 232 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
232. Power to call for record and refer to the Board
The Collector may call for and examine the record of any case or proceedings decided by or pending before and revenue court subordinate to him for the purpose of satisfying himself as to the legality or propriety of the order or decree passed and as to the regularity of the proceedings, and, if he is of opinion that the order or decree passed or the proceeding taken by such court should be varied, cancelled or reversed, he shall refer the case with his opinion thereon for the orders of the Board shall, thereupon, pass such order as it thinks fit:Provided that the power conferred by this section shall not be exercised in respect of suits or proceedings falling within the purview of section 239.Transfer of Cases
