Section 89 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
89. Reference to civil court.
- Where an issue on a question of a proprietary right is framed by a revenue court under the provision of Section 239(1) of the Act, is shall submit the entire record of the case to the District Judge who shall forthwith forward it to the competent civil court for the decision of that issue.
