Section 7A(3) in The Orissa Government Land Settlement Act, 1962
(3)[ The Collector may, of his own motion or otherwise, call for and examine the records of any proceeding in which any authority, subordinate to it has passed an order under this Act for the purpose of satisfying himself that any such order was not passed under a mistake of fact or owing to a fraud or misrepresentation or on account of any material irregularity of procedure and may pass such order thereon as he thinks fit :] [Substituted vide Orissa Act No. 18 of 1981.]Provided that no order shall be passed under this sub-section unless the person affected by the proposed order has been given a reasonable opportunity of being heard in the matter :[Provided further that no proceeding under this sub-section shall be initiated after the expiry of fourteen years from the date of the order.] [Substituted vide Orissa Act No. 38 of 1976.]
