Section 20 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
20. Revision and finality of orders.
(1)Any person aggrieved by any order of a Debt Relief Court may within ninety days of such order apply to the District Court for revision of the order on all or any of the following grounds, namely :(a)that the order is contrary to law;(b)that the Court has exercised a jurisdiction not vested in it by law or has failed to exercise a jurisdiction vested in it by law;(c)that the instalments fixed under Sub-section (4) of Section 14 are inequitable.(2)All orders passed by the Debt Relief Court shall, subject to such orders as the District Court may pass on a revision be final.
