Section 7 in The Orissa Land Pass Book Rules, 2006
7. Review of the order.
- Notwithstanding anything contained in these rules, if it is revealed on subsequent verification or otherwise that the Land Pass Book should not have been granted or the contents thereof require modification, the Tehsildar or any officer superior to him namely Sub-Collector, Collector, Revenue Divisional Commissioner or Member, Board of Revenue, shall be competent to review the orders granting the said Land Pass Book and, after giving the person concerned an opportunity of making any representation which he may wish to make, pass such orders as he deems just and proper in the circumstances of the case, provided no such order shall be reviewed under this rule where an appeal or revision on the same issue was preferred and decided.
