187. Power of Chief Commissioner to call for cases.
- The Chief Commissioner may call for the record of any suit or proceeding referred to in Schedule I decided by any subordinate court [in which no appeal lies to him] [Substituted by Act 4 of 1959, section 18, for "in which no appeal lies, or where an appeal lies but has not been preferred"] and if such subordinate court appears(a)to have exercised a jurisdiction not vested in it in law, or(b)to have failed to exercise a jurisdiction so vested, or(c)to have acted in the exercise of jurisdiction illegally or with material irregularity, the Chief Commissioner may pass such order in the case as he thinks fit.
