28B. [ Review. [Inserted vide Orissa Act No. 17 of 1981.]
- An order passed under Section 28 or Section 28-A may, after giving notice to all persons concerned, be reviewed within the prescribed period by the officer who passed the order or by his successor in office either on his own motion or on an application made by an aggrieved person, on the ground of any clerical mistake or error in the course of proceedings under the said section.]
