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State of Rajasthan - Section

Section 223 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

223. Appeals from original decrees

— An appeal shall lie from an original decree
(i)to the Collector if such decree is passed by a Tehsildar, and
(ii)to the Revenue Appellate Authority if such decree is passed by an Assistant Collector, a Sub-Divisional Officer or a Collector.