Section 58(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(1)The Tribunal may, on its own motion or on an application call for and examine any record of any proceedings disposed of by a Collector, the Appellate Authority and the Board of Revenue under this Act to satisfy itself as to the regularity of such proceeding or the correctness or legality or propriety of any decision passed or order made therein, and if, in any case, it appears to the Tribunal that any such decision or order should be modified, annulled, reserved or remitted for reconsideration, it may pass order accordingly :Provided that every application to the Tribunal for the exercise of the powers under this section shall be preferred within such period as may be prescribed :Provided further that the Tribunal may admit an application after the expiration of the prescribed period if it is satisfied that the party concerned had sufficient cause for not presenting it within such period :
