Section 6D in The Orissa Survey and Settlement Act, 1958
6D. Revision by Board of Revenue.
- The Board of Revenue may, in any case-(a)of its own motion, at any time after the date of final publication under Section 6-C; or(b)[ on application made within one year from the said date, direct the revision of any survey record or any portion thereof but not so as to affect any order passed by a Civil Court under Section 42;] [Substituted by Act No. 6 of 1981.]Provided that no such direction shall be made until reasonable opportunity has been given to the parties concerned to appear and be heard in the matter.]
