16. [ Appeal and revision. [Section 16, 17, and 18 substituted by Act 11 of 1971.]
(1)Any person aggrieved by any decision or order under this Act of any officer authorised under section 15 may appeal,-(a)where such officer is the Revenue Divisional Officer to the Collector: Provided that no such appeal shall lie in any case where the order is passed by the Revenue Divisional Officer on appeal under clause (b); and(b)In all other cases, to the Revenue Divisional Officer, and the Collector or the Revenue Divisional Officer, as the case may be may pass such order on the appeal as he thinks fit.(2)The Collector may either suo motu or on application revise any decision made or order passed under this Act by any officer authorised under section 15:Provided that where such officer is the Revenue Divisional Officer, the Collector shall not on application revise any decision made or order passed otherwise than on appeal:Provided further that the Collector shall not revise any decision or order if an appeal against such decision or order is pending or if the time for preferring appeal, if any, against such decision or order has not expired.(3)Any person aggrieved by any decision or order of the collector under this Act (otherwise than on appeal or revision) may appeal to the Board of Revenue and the Board of Revenue may pass such order on the appeal as it thinks fit.(4)The Board of Revenue may either suo motu or on application revise any order passed by the Collector on appeal.(5)The Government may either suo motu or on application revise any order passed by the Board of Revenue on appeal.(6)No order shall be passed under sub-section (1) or sub-section (2) or sub-section(3)or sub-section, (4) or sub-section (5) without giving the party who may be affected thereby an opportunity of being heard.(7)Pending disposals of any appeal or revision under this Act, the appellate authority or the revising authority, as the case may be, may suspend the execution of the decision or order appealed against or sought to be revised.
