Section 217(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Notwithstanding anything contained in sub-section (1), a Tehsildar shall have power to dispose of in accordance therewith only those suits or applications in which the State Government is not a party and in which the amount or value of the subject matter does not exceed three hundred rupees or such other maximum limit, not below one hundred rupees, as the State Government may from time to time, by notification in the Official Gazette direct and where any suit or application specified in the Third Schedule to be within the competence of a Tehsildar exceeds such amount or value or has been brought or made or against the State Government it shall be heard and disposed of by an Assistant Collector.
