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State of Gujarat - Section

Section 17 in Gujarat High Court Rules, 1993

17. Revision of orders of Registrar, Deputy Registrar, Special Officer or Assistant Registrar.

- Any orders passed by the Registrar, the Deputy Registrar, the Special Officer or the Assistant Registrar, under rules 10 to 15 above or any other rules shall be subject to revision by a single Judge upon a motion of the party aggrieved.