73. [ Revision by the Chief Controlling Revenue Authority. [Inserted by Notification dated 21-2-1995 (22-2-1995).]
- (i) Any person aggrieved by an order made by the Collector under Chapter IV and V and under clause (a) of the first proviso to section 26 and under section 31 of the Act, may within 90 days form the date of order, apply to the Chief Controlling Revenue Authority for revision of such order :[Provided that no revision application shall be entertained under section 56 of the Act or under this rule unless it is accompanied by satisfactory proof of the payment of fifty percent of the recoverable amount.](ii)The Chief Controlling Revenue Authority may suo motu or on information received form the registering officer or otherwise call for and examine the record of any case decided or proceedings having held by the Collector for the purpose satisfying himself as to the legality or propriety of the order passed and as to the regularity of proceedings and pass such order with respect thereto as it may think fit :Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter.]
