201B. [ Revision. [Inserted by the Amendment Act, 2010.]
(1)Save as otherwise provided in this Act, a revision shall lie against any order passed by any authority under this Act to the District Court within whose jurisdiction the subject matter of the dispute lies.(2)Every revision application shall be filed within thirty days from the date of the order.(3)The decision of the District Court shall be final and binding on the parties to the revision.(4)Every such revision shall be decided as expeditiously as possible and endeavour shall be made to decide the same within a period of three months from the date on which it is filed.].
