Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 179 in The Ajmer Tenancy and Land Records Act, 1950 179. Powers of revenue courts to refer cases for investigation and report.— Any revenue court may refer any case which it is empowered to dispose of to any revenue court subordinate to it for investigation and report.
