Section 224(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)An appeal shall lie to the Board from a decree passed in appeal by a revenue appellate authority on any of the following grounds, namely(i)the decision being contrary to law or to some usage having the force of law;(ii)the decision having failed to determine some material issue of law or usage having the force of law;(iii)a substantial error or defect in the procedure provided by or under this Act or by any other law for the time being in force, which may possibly have produced an error or defect in the decision of the case upon the merits, and(iv)the decision being contrary to the weight of evidence on record where the lower appellate court has varied or reversed any finding of the trial court on a question of fact.
