65. Revision by the Chief Controlling Revenue Authority.
(1)Any person aggrieved by an order made by the [Inspector General of Stamp or Collector] [Substituted 'Collector' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] under Chapter IV and V and under clause (a) of the first proviso to section 29 and under section 35 of the Act, may within 90 days from the date of order, apply to the Chief Controlling Revenue Authority for revision of such order:[Provided that the Inspector General of Stamp or any other officer authorised specially or generally by the Inspector General of Stamp may, if aggrieved by any order referred to in this sub-section, may file revision before Chief Controlling Revenue Authority within 180 days from the date of the communication of the order.] [Inserted by Rajasthan Act No. 5 of 2016, dated 9.4.2016.][Provided further that] [Substituted 'Provided that' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] no revision application shall be entertained unless it is accompanied by a satisfactory proof of the payment of fifty percent of the recoverable amount.(2)The Chief Controlling Revenue Authority may Suo moto or on information received from the registering officer or otherwise call for and examine the record of any case decided in proceeding held by the [Inspector General of Stamp or Collector] [Substituted 'Collector' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] for the purpose of satisfying himself as to the legality or property of the order passed and as to the regularity of the proceedings and pass such order with respect thereto as it may think fit:Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter.
