Section 8(4) in The Bihar Bakasht Disputes Settlement Act, 1947
(4)After the Board has given its decision and passed such final orders, as may be necessary, it shall transmit the entire record of the reference to the Court of the Sub-divisional Officer within the local limits of whose jurisdiction the subject of the dispute is situated and such Magistrate shall deal with such record and all matters that follow from the decision or from the final order of the Board as if the proceeding before the Board had been a proceeding started by such Magistrate under Section 145 of the said Code and dealt with by him throughout and the decision and the final order given and made by the Board had been a decision and order given and made by such Magistrate in the proceeding last mentioned :Provided that nothing in this sub-section shall deemed to authorise such Magistrate to revise or review the decision of the Board or to do anything which may have the effect of varying or modifying the substance of the Board's decision.
