Section 76 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
76.
(1)Any interested party may apply within ninety days from the date of the communication of the order of the Chief Commissioner, Judicial Commissioner or the Compensation Commissioner as the case may be for the review of the order passed by himself or his predecessor under Section 81.(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 the review of the same.
