Section 25(2) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
(2)The Collector Forests may either of his own motion or on the application of any party interests, review and on so reviewing modify, reverse or confirm any order passed by himself or by any of his predecessors in office.Provided that -(a)an application for review shall not be entertained unless it is made within 30 days from the passing of the Forests that he had sufficient cause for not making the application within the said period of 30 days.(b)an order shall not be modified or reversed unless reasonable notice has been given to the parties affected thereby to appear and be heard in support of the order.
