Section 38A in The Orissa Estates Abolition Act, 1951
38A. [ Review. [Inserted vide President Act No. 21 of 1973, read with Orissa Act No. 13 of 1975.]
- Any decision made or order passed under this Act, whether before or after the commencement of the Orissa Estates Abolition (Amendment) Act, 1973 (other than a decision or order against which an appeal or revision has been preferred under this Act may, within one year from the date of the decision or order, as the case may be, and after giving all persons interested an opportunity of being heard, be reviewed by the officer who made the decision, or passed the order, or his successor in office on the ground that there has been a clerical or arithmetical mistake in the course of any proceeding under this act.]
