Section 178 in The Ajmer Tenancy and Land Records Act, 1950
178. Collector’s powers to authorise certain courts to entertain and dispose of applications.—
The collector may, by order in writing, empower—(a)an assistant commissioner to entertain and decide applications, and to receive and dispose of cases submitted for confirmation of a decree or an order passed by a tahsildar, which a sub-divisional officer is empowered under this Act to entertain, decide, receive or dispose of; and(b)a naib-tahsildar of not less than three years standing, to entertain and dispose of such applications as a tahsildar is empowered under this Act to entertain and dispose of.
