Section 4(35) in The Ajmer Tenancy and Land Records Act, 1950
(35)"revenue court" means all or any of the following authorities when acting under this Act or any rule made thereunder, namely, --(i)the Chief Commissioner,(ii)the collector,(iii)a record officer, an assistant record officer and a rent-rate officer,(iv)a sub-divisional officer,(v)an assistant commissioner,(vi)a tahsildar,(vii)a naib-tahsildar empowered by the collector under clause (b) of section 178, and(viii)a person or a body of persons invested with powers to hear and dispose of cases under clause (a) or (b) of section 180;
