Section 9A in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
9A. [ Re-opening of cases by the Tribunal. [Section 9-A along with marginal heading inserted by Act No.17 of 2012.]
(1)Notwithstanding anything repugnant to the provisions of this Act, in respect of cases where, it is found that orders were passed due to any fraud or misrepresentation or suppression of facts, and where no subsequent orders were passed in appeal or revision, on the same, the Tribunal may, either suo motu or on application or direction of the Collector, Chief Commissioner of land Administration or Government, re-open such cases and pass orders, afresh as if no decleration has been filed under section 8 of the Act:Provided that, in respect of cases where, it is found that orders were passed due to any fraud or misrepresentation or suppression of facts and where subsequent orders were passed in appeal or revision, confirming such orders the Tribunal may, either suo motu or on application or direction of the Collector, Chief Commissioner of Land Administration or Government, review such cases and pass orders for filing of review petition against the orders in appeal or as the case may be the orders of revision, in the court or the authority, which passed such orders:Provided further, that no order shall be passed without giving an opportunity of being heard to the parties interested.(2)The provisions of the Limitation Act, 1963 (Central Act 36 of 1963). shall not apply to initiation of action under sub-section (1).]
