46A. [ Revision in regard to final assessment. [Inserted vide Orissa Gazette Extraordinary No. 968 of 1988.]
- [Section 29-A] - (1) An application under Section 29-A shall be made by the person aggrieved or by his duly authorised agent to the Collector within a period of 60 days from the date of passing of such orders by the appellate authority with a certified copy of the order sought to be reviewed.(2)Every revision petition shall be drawn up in the form of a memorandum signed and drafted by the petitioner or his authorised agent or his counsellor. The memorandum shall set forth concisely and under distinct head of the grounds of objection to the order sought to be revised and such grounds shall be numbered consecutively.(3)If the revision petition is admitted, the Collector nay call for the records from the officer against whose order the revision has been filed.(4)Pending disposal of the revision petition operation of the order sought to be revised may, at the discretion of the authority hearing revision petition, be stayed.(5)A notice of revision petition and date of its hearing shall be served on the respondent, if any, and reasonable opportunity shall be given to the parties to be heard in person or through his authorised agent before the final order in revision is passed.(6)An authenticated copy of the final order in revision shall be sent to the Irrigation Officer concerned within 15 days from the date of passing such orders.]
