Section 206 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
206. Provision for pending cases, etc.
(1) All suits, cases, appeals, applications, references and proceedings relating to matters dealt within this Act, and pending before a revenue court on the coming into force of this Act, shall subject to any specific provisions of this Act to the contrary be deemed to have been commenced under this Act and shall be tried, heard and determined in the manner prescribed by or under this Act.(2)Any such suits, cases, appeals applications, references or proceedings, which according to the provisions of this Act do not lie to or are not triable by the revenue court before which they are pending as aforesaid, shall be transferred to and be head and determined, in accordance with law, be the revenue court to which they lie or by which they are triable in accordance with the provisions of this Act.(3)Any such suit, application, case or proceeding pending before a civil court when this Act comes into force which has been declared by section 207 to be exclusively triable by a revenue court shall be transferred by such civil court to the revenue court competent under section 207, to deal with and dispose of the same.(4)Any suits, applications, cases or proceedings, other than those referred to in section 207, pending before a revenue court on the coming into force of this Act shall be transferred by such revenue court to the civil court having jurisdiction to try, hear and determine the same.
