I.B.Singh, J. - (1.) This is a revision for admission against order dated 19.7.1982 passed by learned Additional Collector Etah, dismissing revision no. 2 against order dated 31.10.1981 passed by Tahsildar Etah/Assistant Collector 1st Class u/s 122-B of Act I of 1951.
(2.) I have heard the learned counsel for the applicant and have perused the papers.
(3.) It has been argued that the revision application is maintainable in the Board under the provisions of Sections 333 and 333-A of 1951. It was further argued that the proceeding was under Rule 115-C and not u/s 122-B, therefore, the revision application is maintainable in the Board.;