Section 22 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
22. Revision of order of Debt Relief Courts.
- The Collector may, at any time, on his own motion or on application made by any person aggrieved by an order of a Debt Relief Court within ninety days of such order call for and examine the record of any case pending before or disposed of by such Debt Relief Court and if it appears to him-(i)that the order is contrary to law; or(ii)that the Court has exercised a jurisdiction not vested in it by law or has failed to exercise a jurisdiction vested in it by law; or(iii)that the instalments fixed under sub-section (4) of Section 15 is inequitable;he may make such order in the case as he thinks fit and subject to such order as the Collector may pass under this section the order of the Debt Relief Court shall be final and no application for revision shall lie against the order of the Collector:Provided that no order shall be varied or reversed unless notice has been served to the parties interested and opportunity given to them for being heard.
