Section 175 in The Ajmer Tenancy and Land Records Act, 1950
175. Place of sitting of revenue courts.—
(1)A revenue court mentioned in sub-clause (i), (ii) or (iii) of clause (35) of section 4 and, subject to the orders of the collector, a revenue court mentioned in sub-clause (v) of the said clause may hear and dispose of cases at any place within the State.(2)A sub-divisional officer may hold his court at any place within his sub-division or, with the sanction of the collector, in any other part of the State.(3)A tahsildar or a naib-tahsildar may hold his court at any place within his tahsil.(4)A revenue court, mentioned in clause (a) or (b) of section 180, may sit in any part of the State specified by the collector.
