172. [ Revision by [Board of Revenue] [Substituted for the original Section 172 by section 93 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
- The [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G.O. Ms. No. 1675, Revenue, dated the 1st December 1980.] may, in any case on application or of its own motion, direct the revision of any record-of-rights, or any portion of a record-of-rights, at any time within two years from the date of the final publication under sub-section (2) of section 166, or if there has been a settlement of rent under section 168, within two years from the date of re-publication under sub-section (3) of section 170, but not so as to affect any order passed by a Civil Court under section 173:Provided that no such direction shall be made until reasonable opportunity has been given to the parties concerned to appear and be heard in the matter.Explanation. - The [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] in this section shall mean the collective Board if one member of the Board has already heard an appeal under section 171.]
