Section 21(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)The Board, or the Compensation Commissioner may, either on an application made within three months of the date of order by an interested party, or suo moto, review an order passed by the Board or by such Commissioner himself or by his predecessor-in-office and pass such order in relation thereto as it or lie thinks fit.
