Section 193 in The Goa, Daman And Diu Land Revenue Code, 1968
193. Review of orders.
(1)The Tribunal or revenue or survey officer may, either on its or his own motion or on the application of any party interested, review any order passed by itself or himself or by any of its or his predecessors-in-office and pass such order in reference thereto as it or he thinks fit:Provided that a revenue officer subordinate to the Collector or Settlement Officer or Superintendent of surveys shall, before reviewing any order under this section, obtain the permission of the Collector or Director of Settlement and Land Records, as the case may be, and the Collector or the Director of Settlement and Land Records shall, before reviewing an order passed by any of his predecessors-in-office, obtain the permission of the Government, if the review is to be made on a ground other than that of clerical mistake.(2)No order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings and except by notice to the other party, and no application for the review of such order shall be entertained unless it is made within ninety days from the date of the order.(3)No order shall be reviewed except on the following grounds, namely :-(i)discovery of new and important matter of evidence; or(ii)some mistake or error apparent on the face of the record; or(iii)any other sufficient reason.(4)For the purpose of this section, the Collector shall be deemed to be the successor in office of any revenue officer who has left the district or who has ceased to exercise powers as a revenue officer and to whom there is no successor in the district.(5)An order which has been dealt with in appeal or in revision shall not be reviewed by any officer subordinate to the appellate or revisional authority.(6)A revenue or survey officer shall not on his own motion review any order under this section if the order has been made more than six months previously.(7)Orders passed in review shall on no account be reviewed.
