Section 91 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
91. Revision.
- The High Court may call for the record of any case -(i)which has been decided by a court and in which no appeal lies thereto ;(ii)which has been decided by the District Court in an appeal under Section 88 ;(iii)which has been decided by the Government in an appeal under Section 90 ; or(iv)which has been decided by the Government under sub-section (1) of Section 28. If such court or the Government appears -(a)to have exercised a jurisdiction not vested in it or them by law ;(b)to have failed to exercise a jurisdiction so vested ; or(c)to have acted in the exercise of its or their jurisdiction illegally or with material irregularity, the High Court may make such order in the case as it thinks fit.
