Section 21 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
21. Powers of Appellate Tribunal.
- An Appellate Tribunal shall have the power -(a)to determine a case finally, where the evidence on record is sufficient;(b)to take additional evidence or to require such evidence to be taken by the Adjudicating Authority, where the Adjudicating Authority has refused to admit evidence, which ought to have been admitted;(c)to require any document to be produced or any witness to be examined for the purposes of proceedings before it;(d)to frame issues which appear to the Appellate Tribunal essential for adjudication of the case and refer them to the Adjudicating Authority for determination;(e)to pass final order and affirm, vary or reverse an order of adjudication passed by the Adjudicating Authority and pass such order as may be necessary to meet the ends of justice.
