Section 22 in Tripura Buildings (Lease and Rent Control) Act, 1975
22. Revision.
(1)In cases where the appellate authority empowered under section 20 is a subordinate Judge, the District Judge, and in other cases the High Court, may, at any time, on the application of any aggrieved party, call for and examine the records relating to any order passed or proceedings taken under this Act by such authority for the purpose of satisfying itself as to the legality, regularity or propriety of such order or proceedings, and may pass such order in reference thereto as it thinks fit.(2)the costs of, and incident to, all proceedings before the High Court or District Judge under sub-section (1) shall be in its or his discretion.
