Section 15B(4) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(4)For entertaining, hearing and deciding a revision under this section, the Court of Sessions shall, as far as may be, exercise the same powers and follow the same procedure as it exercises and follows while entertaining hearing and deciding a revision under the Code of Criminal Procedure, 1973 (No. 2 of 1974).
