Section 10 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
10. Powers of the Board of Revenue.
- In every case or proceeding submitted to it for orders under the proviso to sub-section (2) of section 6 and in every appeal referred to it under section 8, the Board of Revenue, after hearing all parties desiring to be heard and after disposing of all objections, if any, lodged under section 7 or otherwise may-(a)confirm or set aside the final order or the recommendations made by the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] originally or in appeal, or(b)vary the same, or(c)direct further inquiry to be made, or additional evidence to be taken in the case or proceeding, or(d)make such other order therein as may seem to it to be just and proper.
