Section 77(14) in The M.P. Co-Operative Societies Act, 1960
(14)The Tribunal may suo motu or on the application of party, call for and examine the record of any proceedings in which no appeal lies to it, for the purpose of satisfying itself as to the legality or propriety of any decision or order passed. If in any case, it appears to the Tribunal that any such decision or order should be modified, annulled or reversed, the Tribunal may pass such order thereon as it may deem just.
