Section 59(2) in Rajasthan Muslim Wakf Regulations, 1964
(2)In the case of other appeals, the Appellate Authority shall consider-(a)whether the procedure prescribed in these regulations has been complied with, and if not, whether such non-compliance has resulted in failure of justice;(b)whether the penalty imposed is excessive, adequate or inadequate; and after such consideration pass such orders as it thinks proper.
