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State of Rajasthan - Section

Section 238 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

238. Transfer of revenue appeals by High Court

— The High Court may on sufficient cause being shown, transfer any appeal under sub-section (4) of section 239 from the civil in which they may have been brought to any other civil court competent to hear the same.Question of Proprietary Right in Revenue Courts