Section 17 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
17. Revision of order of Debt Relief Courts.
Any person aggrieved by an order of a Debt Relief Court may, within ninety days of such order, apply to the District Court for revision of the order on any of the following grounds:(a)that the order is contrary to law;(b)that the court has exercised a jurisdiction not vested unit by law or has failed to exercise a jurisdiction vested in it by law:(c)that the instalments fixed under sub-section (3) of section 11 are inequitable; but, subject to the orders of the District Court on such application and further subject to the provisions of section 18, the order of the Debt Relief Court shall be final.Explanation. For the purposes of this section [and section 18, 18A and 19] [Inserted and shall be deemed to have been inserted with effect from 13.10.1961 vide sections 12 and 13.], the District court shall be deemed to be the Court of the District Judge within whose civil jurisdiction, the Debt Relief Court is situate.
