Section 20(1) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
(1)Any person aggrieved by any order of a Debt Relief Court may within ninety days of such order apply to the District Court for revision of the order on all or any of the following grounds, namely :(a)that the order is contrary to law;(b)that the Court has exercised a jurisdiction not vested in it by law or has failed to exercise a jurisdiction vested in it by law;(c)that the instalments fixed under Sub-section (4) of Section 14 are inequitable.
