Section 149 in The Manipur Co-operative Societies Act, 1976
149. Manipur Co-operative Tribunal.
(1)The State Government shall constitute a Tribunal called the Manipur State Co-operative Tribunal, to exercise the functions conferred on the Tribunal by or under this Act.(2)The Presiding Officer, Revenue Tribunal appointed by the State Government as such shall be deemed to be the Manipur State Co-operative Tribunal for the purposes of this Act.(3)The Tribunal may call for and examine the record of any proceeding in which an 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 on reversed, the Tribunal may pass such order thereon as it may deem just.(4)Where an appeal or application is made to the Tribunal under this Act, it may, in order to present the ends of justice from being defeated, make such interlocutory orders pending the decision of the appeal or application, as the case may be, as may appear to it to be just and convenient, or such orders as may be necessary for the ends of justice, or to prevent the abuse of the process of the Tribunal.(5)An order passed in appeal, or in revision under sub-section (3), or in review under Section 150 by the Tribunal, shall be final and conclusive and shall not be called in question in any civil or revenue court.Explanation. - The Tribunal hearing an appeal under this Act shall exercise all the powers conferred upon an appellate court by Section 97 and Order XLII in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908).
