Section 6 in The Bengal Board Of Revenue Act, 1913
6. Review of orders by Board. -
(1)Any person considering himself aggrieved by any order of the Board of Revenue may apply to the Board for a review of the same; and, if the Board considers there are sufficient reasons for so doing, it may review the order and pass such further order as it thinks fit.(2)Every application under sub-section (1) for the review of any order must be made within a period of three months from the date of the order:Provided that the Board may, in its discretion in any case extend such period, if sufficient reasons be shown for so doing.
