Section 57 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
57.
(1)Any interested party may apply within ninety days from the date of the communication of the order to the Revenue Commissioner, the Jagir Commissioner, the Collector or the Tahsildar for the review of the order possed by himself or his predecessor under Section 42.(2)No order shall be varied or revised unless notice has been given to the parties interested to appear and be heard.(3)No party who has appealed from, or applied for the revision of an order shall be entitled to apply for a review of the same.
