Section 27C in Jharkhand Agricultural Produce Markets Act, 2000
27C. [ Power of Revision of Appeal and Examination of Record. [Inserted by Act 60 of 1982.]
(1)Subject to such rules as may be made under this Act, an order passed on appeal under sub-section (1) of section 27-B, may on application be revised by the Managing Director of the Board, provided such application is filed within 45 days of the passing of the order.(2)The Managing Director of the Board may call for and examine the record of any proceeding under this Act in which any order has been passed by any other authority, for the purpose of satisfying himself as to the legality or propriety of such order and may after examining the record and making or causing to be made such enquiry as he may deem necessary, pass such order which he thinks proper.(3)No order under this section shall be passed without giving the trader and the authority whose order is sought to be reviewed or revised, a reasonable opportunity of being heard.(4)The order passed by the Managing Director of the Board shall be final and conclusive.]
