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All. HC: Collector Being Quasi-Judicial Authority Has No Statutory Power to Review/Recall Order - (21 May 2024)

CIVIL

All HC has held that Collector (Stamp) cannot recall or review his own order as no such power has been conferred under Section 47-A of Indian Stamp Act, 1899. A quasi-judicial authority is limited in its functionality and has to act within four corners of statute from which it derives its authority.

Tags :   ALLAHABAD HIGH COURT  QUASI-JUDICIAL AUTHORITY  REVIEW ORDER

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