Section 12 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
12. Second Appeal.
- A second appeal shall lie to the Board from the orders passed by the Settlement Officer or the Commissioner in the following cases only-(a)when the original order in appeal has been varied, cancelled or reversed; and(b)on any of the following grounds, namely :(i)the decision being contrary to some specified law;(ii)the decision having failed to determine some material issue of law; and(iii)a substantial error or defect in the procedure as prescribed by this Act, which may have produced error or defect in the decision of the case upon the merits.
