Section 227 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
227. No decree or order to be reversed or modified for error or irregularity
No decree or order shall be reversed or substantially varied, nor shall any case be remanded in appeal, on appeal, on account of any mis-joinder of parties or causes of action or any error or irregularity in any proceedings, not affecting the merits of the case.
