Section 20 in The Kerala Buildings (Lease and Rent control) Act, 1965
20. Revision.
(1)In cases where the appellate authority empowered under section 18 is a Subordinate Judge, the District Court, and in other cases, the High Court, may, at any time, on the application of any aggrieved party, call for and examine the records relating to any order passed or proceedings taken under this Act by such authority for the purpose of satisfying itself as to the legality, regularity or propriety of such order or proceedings, and may pass such order in reference thereto as it thinks fit.(2)The costs of an incident to all proceedings before the High Court or District Court under sub-section (1) shall be in its discretion.
