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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Rajasthan - Subsection

Section 242(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(4)The finding of the revenue court on the issue referred to it shall, for the purposes of appeal, be deemed to be part of the finding of civil court.Conflict of Jurisdiction