Section 16(2) in Kerala Land Conservancy Act, 1957
(2)The Collector may either suo motu or on application revise any decision made or order passed under this Act by any officer authorised under section 15:Provided that where such officer is the Revenue Divisional Officer, the Collector shall not on application revise any decision made or order passed otherwise than on appeal:Provided further that the Collector shall not revise any decision or order if an appeal against such decision or order is pending or if the time for preferring appeal, if any, against such decision or order has not expired.
