76. [ Revision. [Substituted by Central Act 9 of 1959.]
- The Senior Sub-Judge, Additional District Magistrate or Collector, according as it is a suit, criminal case or proceeding may, either on his own motion or on the application of any party, call for the record of any case which has been decided by the Panchayati Adalat and if it appears to him that injustice or material irregularity has occurred, he may make such order in the case as he thinks fit].
