Section 74(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)On an application made within 60 days by any of the parties to a suit or case tried by a Panchayati Adalat or on his own motion : -(a)the District Judge having jurisdiction may in relation to any such suit ; and(b)the Sessions Judge having jurisdiction may in relation to any such case ;call for and examine the record of proceedings of a Panchayati Adalat for purpose of satisfying himself as to the legality or propriety of any decree or sentence passed or as to the regularity of the proceedings held by such Panchayati Adalat.
