Section 16 in Jodhpur Development Authority Appellate Tribunal Rules, 2017
16. Reference to Tribunal.
(1)Any dispute arising out of any provisions of this Act may be referred to the Tribunal by the Authority.(2)The Authority may draw, up a statement of the facts of the case and the point or points on which dispute has arisen and refer such statement for the decision of Tribunal.(3)Such statement shall be signed by the Secretary of the Authority.
