Section 217 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
217. Ordinary powers of different grades of revenue courts
(1) The different grades of revenue courts competent to dispose of suits and applications under this Act shall be those specified in the seventh column of the Third Schedule.(2)Notwithstanding anything contained in sub-section (1), a Tehsildar shall have power to dispose of in accordance therewith only those suits or applications in which the State Government is not a party and in which the amount or value of the subject matter does not exceed three hundred rupees or such other maximum limit, not below one hundred rupees, as the State Government may from time to time, by notification in the Official Gazette direct and where any suit or application specified in the Third Schedule to be within the competence of a Tehsildar exceeds such amount or value or has been brought or made or against the State Government it shall be heard and disposed of by an Assistant Collector.
