84. Power of Board to call for Records and revise orders.
- The Board may call for the record of any case of a judicial nature or connected with settlement in which no appeal lies to the Board if the Court or officer by whom the case was decided appears to have exercised a jurisdiction not vested in it or him by law, or to have failed to exercise a jurisdiction so vested, or to have acted in the exercise of its or his jurisdiction illegally or with material irregularity, and may pass such orders in the case as it thinks fit.
