Section 17 in The Jammu and Kashmir Aerial Ropeways Act, 2002
17. Order of Collector subject to revision by the Government.
- No suit shall lie, in respect of any matter referred to in the proviso to sub-section (1) of section 14, in sub-section (2) of section 14, section 15, or in sub-section (1) of section 16, but every order made by a Collector under any of those sections, and every award made by him under sub-section (2) of section 16, shall be subject to revision by the Government except in the case of an award of compensation made by the Collector on account of action taken under sub-section (2) of section 14, which award shall be subject to revision by the Principal District Judge of the District.
