Section 59(3) in The Orissa Land Reforms Act, 1960
(3)For the purposes of revising any order, prescribed authority and the Board of Revenue shall follow such procedure as may be prescribed and shall have power to call for and examine the records of the proceedings wherein such order was passed and to pass such order as they deem fit :Provided that no order under this section shall be passed without giving the parties concerned a reasonable opportunity of being heard.]
