Section 230 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
230. Power of the Board to call for cases
The Board may call for the record of any case decided by any subordinate revenue court in which no appeal lies either to the Board or to a civil court under section 239 and if such court appears (a)to have exercised jurisdiction not vested in it by law; or(b)to have failed. to exercise jurisdiction so vested; or(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity.Board may pass such orders in the case as thinks fit.
