106. Revision of certain orders by Revenue Officer.
- Any Revenue Officer specially empowered by the Local Government in this behalf may, on application or of his own motion, with two years from making any order or decision under Section 102, Section 103 or Section 111, revise the same whether it was made by himself or by any other Revenue Officer but not so as to affect any order passed or decree made under Section 109 :Provided that no such order or decision shall be so revised if an appeal from it has been filed under Section 109, or until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
