Section 131(6) in Uttarakhand Panchayati Raj Act, 2016
(6)Any party aggrieved by an order of the prescribed authority upon an application under sub-section (1) may, within thirty days from the date of the order, apply to the District Judge for revision of such order or any one or more on the following grounds; namely : -(a)that the prescribed authority has exercised a jurisdiction not vested in it by law ;(b)that the prescribed authority has failed to exercise a jurisdiction so vested ;(c)that the prescribed authority has acted in the exercise of its jurisdiction illegally or with material irregularity.
