Section 245 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
245. Procedure when objection was taken in the court of first instance
If a any such suit an objection was made in the court of first instance and the appellate court has before it all the material necessary for the determination of the suit, it shall dispose of the appeal as if the suit had been instituted in the right court ;(2)If the appellate court has not before it all such material and remands the case or frames issues and refers them for trial, or requires additional evidence to be taken, it may direct its order either to the court in which the suit was instituted or, to such court is it may declare to be competent to try the same.(3)No objection shall be taken or raised in appeal or otherwise to any such order on the ground that it has been directed to a court not competent to try the suit.
