Section 216 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
216. Place of sitting of revenue courts
(1) The Board may sit for the disposal of cases at any place in the State.(2)A revenue appellate authority shall sit at such place or places as the State Government may, from time to time, direct.(3)A Collector, a Sub-Divisional Officer or an Assistant Collector may hold his court at any place within the district, subdivision or other local area to which he is appointed.(4)A Tehsildar may hold his court at any place within his Tehsil.
