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[Cites 0, Cited by 0] [Section 170(2)] [Section 170] [Entire Act]

State of Rajasthan - Subsection

Section 170(2)(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(ii)In the event of the Tehsildar not being competent to try the suit, papers shall be forwarded to the revenue court having jurisdiction.