26A. [ Power of revision by the State Government. [Inserted by Bihar Act 28 of 1953.]
- The State Government may of its own motion, or on the application of any aggrieved person, revise any order passed under this Act by the Controller or the Commissioner of the Division:Provided that no application shall be entertained under this section-(i)unless the application is made within ninety days of the order complained of, and(ii)where an appeal lies against the order of the Controller, unless an appeal has been preferred to the Commissioner of the Division and disposed of.]
