Section 46(4) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(4)An Appellate Tribunal while deciding the appeal shall have the power-(a)to determine a case finally, where the evidence on record is sufficient ;(b)to take additional evidence or to require any evidence to be taken by the Adjudicating Authority, where the Adjudicating Authority has refused to admit evidence, which ought to have been admitted ;(c)to require any document to be produced or any witness to be examined for the purposes of proceeding before it ;(d)to frame issues which appear to the Appellate Tribunal essential for adjudication of the case and refer them to the Adjudicating Authority for determination ;(e)to pass final order and affirm, vary or reverse an order of adjudication passed by the Adjudicating Authority and pass such other order or orders as may be necessary to meet the ends of justice.
