- Notwithstanding anything contained in this Act or any other law for the time being in force, an application for revision shall lie to the High Court from any final order passed on appeal by the Collector or Board of Revenue on the following grounds:(a)that the original or appellate authority exercised a jurisdiction not vested in it by law; or(b)that the original or appellate authority failed to exercise a jurisdiction so vested; or(c)in following the procedure or passing the order, the original or appellate authority acted illegally or with material irregularity.
