Section 9B in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
9B. [ Examination of records. - The revising authority may either on the basis of information received or on its own motion call for and examine the record of any order passed including an order passed in appeal and pass such order thereon as it thinks just and proper within five years from the date of the order to be revised.] [Section 9B was inserted and deemed to have been inserted with effect from 1st April 2006, by Maharashtra 32 of 2006, Section 32.]
