Section 229 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
229. Power of review by Board and other revenue courts
Subject to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) -(1)the Board of its own motion or on the application of a party to a suit or proceeding, may review and may rescind, alter or confirm any decree or order made by itself or by any of its members; and(2)every revenue court, other than the Board, shall be competent to review any decree, order or judgment passed by such court.Revision
