Section 9 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
9. Revision by the District Court.
- The District Court may call for and examine the record of any Revenue Court in respect of any proceeding under this Act to satisfy itself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon; and if, in any case, it appears to the District Court that any such proceeding, decision or order should be modified, annulled or reversed or remitted for re-consideration, it may pass orders accordingly:Provided that the District Court shall have no power to stay the operation of any decision or order of the Revenue Court pending the exercise of the powers under this section:Provided further that the powers of the District Court under this section shall not be exercised in respect of an interim order passed by the Revenue Court:Provided also that the District Court shall not pass any order prejudicial to any party unless he has been given a reasonable opportunity of being heard.
