Section 17 in Jodhpur Development Authority Appellate Tribunal Rules, 2017
17. Review.
(1)The Tribunal may on an application of the party to the appeal or on its own motion, review its own order or judgment.(2)The Tribunal shall have the same powers as are vested in a civil court the Code of Civil Procedure, 1908 (Central Act No. V of 1908) in respect of hearing and deciding of review applications.
