Section 55D in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
55D. Review.
- The Special Court may, on a petition or otherwise and in order to prevent miscarriage of justice, review its judgement or order but no such review petition shall be entertained except on the ground that such order was passed under a mistake of a fact, ignorance of any material fact or any error apparent on the face of the record :Provided that Special Court shall not allow any review petition and set as its previous order or judgement without hearing the parties affected.Explanation. - For purposes of this part, "Special Court" means the Special Courts constituted under sub-section (1) of section 55-A and includes the Court of Chief Judicial Magistrate or any other Court exercising the powers of a Special Court under the Act.]
