74. Decision to be final but power to Munsif to order retrial.
- The decision of a Nyaya Panchayat in every suit shall be final as between the parties to the suit:Provided that the Munsif who would have had jurisdiction to try the suit but for the provisions of this Act, may, on the application to any party to the suit made within thirty days of the decree or order of the Nyaya Panchayat, cancel or modify the decree or order of the Nyaya Panchayat or direct a retrial of the suit by the same or any other Nyaya Panchayat if he is satisfied that there has been a failure of justice.
