Section 62 in Bihar and Orissa Public Demands Recovery Act, 1914
62. Revision.
- The Collector may revise any order passed by a Certificate Officer, Assistant Collector or Deputy Collector under this Act; the Commissioner may revise any order passed by a Collector under this Act; and the Board of Revenue may revise any order passed by a Commissioner under this Act:[Provided that no revision petition shall be entertained by any authority unless the certificate-debtor deposits forty per cent of the certificate dues at the time of its filing:Provided further that no certificate debtor shall be called upon to do so if he has already deposited this amount at any earlier stage.] [Inserted by Bihar Public Demands Recovery (Amendment) Act, 1982 (46 of 1982).]
