Section 218 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
218. Inherent powers of revenue courts
In addition to the powers specified in the foregoing section-(i)a revenue appellate authority shall have all the powers of a Collector, a Sub-Divisional Officer, an Assistant Collector and a Tehsildar;(ii)a Collector shall have all the powers of a Sub-Divisional Officer, an Assistant Collector and a Tehsildar;(iii)a Sub-Divisional officer shall have all the powers of an Essistant Collector and a Tehsildar; and(iv)an Assistant Collector shall have all the powers if a Tehsildar.
