Section 20 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955
20. Revision.
- The Board may call for the record of any case decided by any subordinate revenue court and if such subordinate court appears-(a)to have exercised a jurisdiction not vested in it by law; or(b)to have failed to exercise a jurisdiction so vested; or(c)to have acted in the exercise of its jurisdiction illegally or with substantial irregularity,it may pass such order in the case as it thinks fit.
