Section 40A in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
40A. [ Review. [Inserted by Rajasthan 7 of 1958.]
- [(1)] The Board, the Jagir Commissioner or the Commissioner for Khudkasht Lands may either on an application made, within three months of the 18th of January, 1958 or of the date of order, whichever is later, by any interested party or suo moto, review an order passed by the Board or by such Commissioner himself or his predecessor in-office and pass such order in relation thereto as it or he thinks fit.(2)[ No order passed by the Board or the Jagir Commissioner or the Commissioner for Khudkasht Lands shall be reviewed under subsection (1) otherwise than on any of the grounds mentioned in Rule 1, order 47 of the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908), and the provisions of the said Order shall apply.] [Insered by Rajasthan 43 of 1960.]
