Section 174 in The Ajmer Tenancy and Land Records Act, 1950
174. Subordination of courts.—
(1)All revenue courts in the State shall be subordinate to the Chief Commissioner.(2)All revenue courts specified in sub-clauses (iv) to (viii) of clause (35) of section 4 shall be subordinate to the collector, and the revenue courts specified in sub-clauses (vi) to (viii) of the said clause shall be subordinate to the sub-divisional officer of the area within which they exercise jurisdiction.(3)An assistant record officer shall be subordinate to the record officer.Powers of courts and places for holding courts
