Section 44 in The Bengal Agricultural Debtors Act, 1936
44. Power of Board to review its order. -
Subject to any rules made under this Act-(a)a Board may, on an application made by any person interested [or of its own motion] [Words inserted by Bengal Act 8 of 1940.], review any decision or order passed by it and pass such order in reference thereto as it thinks fit,(b)an Appellate Officer may, on an application made by any person interested [or of his own motion] [Words inserted by Bengal Act 8 of 1940.], review any decision or order passed by him or his predecessor and pass such order in reference thereto as he thinks fit:Provided that no order shall be varied or reversed unless an opportunity has been given to the person interested to appear and be heard in support of such order.
