(1)Subject to the other provisions of this Act or to the provisions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) or of any other law in force, the Board shall be the highest Revenue Court of appeal, revision and reference in Rajasthan :Provided that in all matters where there is a doubt or dispute involving the determination of the jurisdiction of a Civil or a Revenue Court in respect thereof the decision of the High Court shall be final and binding on all Civil and Revenue Courts in the State including the Board.
