Section 3(3) in The Orissa Betterment Charges Act, 1955
(3)Subject to such conditions as may be prescribed an appeal if preferred within thirty days of the order under Sub-Section (2) shall, if made by the Collector lie to the [Revenue Divisional Commissioner] [Substituted by Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No.391. dated 27.3.1997.] and if made by any other competent authority to the Collector, or any other officer specially empowered by the State Government in this behalf.((3-a) (i) Any order passed by the competent authority under Sub Section (1) or under Sub-section (2) may, within a period of five years from the date of such order, be revised, either on own motion or otherwise, by the Revenue Divisional Commissioner if the order was passed by the Collector and by the Collector if it was passed by any other competent authority, after giving the parties concerned a reasonable opportunity of being heard :Provided that no order shall be revised under this sub-section if an appeal against such order has been entertained under Sub- Section (3).(ii)For the purpose of revising any order, the Revenue Divisional Commissioner or, as the case may be, the Collector shall follow such procedure a may be prescribed and shall have power to call for and examine the records of the proceedings wherein such order was passed and pass such order a he deems fit].
