Section 32 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
32. [ Revision to the Board of Revenue. [Substituted by Act 22 of 1976.]
(1)A revision shall lie to the Board of Revenue from any appellate order passed by a Collector [or a Commissioner] [Inserted by Act 1 of 1973.] within thirty days of such order.(2)When a reference is made to the Board of Revenue under Section 38 or a revision is filed under sub-section (1) of this section, the Board may, after hearing the parties, confirm, modify, or set aside the order.(3)The Board of Revenue may of its own motion or on an application made to it, call for from the Collector any document or record in connection with any enquiry conducted by the Collector or may direct the Collector to institute, for the purposes of this section, an enquiry and to submit his findings to the Board.](4)[ A revision shall be disposed of within the period of three months:Provided that if for any reason it is not disposed of within the period of three months, the reasons shall be recorded in writing by the revisional authority.] [Added by Act No. 18 of 2016, dated 2.9.2016.]
