Section 15 in The Orissa Survey and Settlement Act, 1958
15. Revision by Board of Revenue.
- The Board of Revenue may in any case direct-(a)of its own motion the revision of any record-of-rights, or any portion of a record-of-rights, at any time after the date of final publication under [Section 12-B] [Substituted by Act No. 7 of 1962.] but not so to affect any order passed by a Civil Court under Section [42] [Substituted by Act No. 7 of 1962.];(b)[ on application made within one year from the date of final publication under Section 12-B the revision of record-of-rights or any portion thereof whether within the said period of one year or thereafter but not so as to affect any order passed by a Civil Court under Section 42 :] [Substituted by Act No. 6 of 1981.]Provided that no such direction shall be made until reasonable opportunity has been given to the parties concerned to appear and be heard in the matter.
