89. Revision by Revenue Officer - (1) Any Revenue Officer specially empowered by the [State] Government in this behalf may on application or on his own motion within twelve months from the making of any [entry in the draft record-of-rights or of any] order or decision under Section 83, Section 85 or Section 86, revise the same, whether it was made by himself or by any other Revenue Officer, but not so as to affect any order passed under Section 87 or any order passed in appeal under Section 85, sub-section (4):
Provided that no such order or decision shall be so revised if a suit or an appeal in respect thereof is pending under Section 85, sub-section (4) of Section 87 until reasonable notice has been given to the parties concerned to appear and be heard in the matter.(2)An appeal shall lie, in the prescribed manner and to the prescribed Officer, from any order passed under sub-section (1).[90. Correction by Deputy Commissioner or Revenue Officer of mistake in record-of-rights. - in case of discovery of bona fide or material error in record-of-rights within five years from the date of the certificate of its final publication under sub-section (2) of Section 83, the Deputy Commissioner or any Revenue Officer specially empowered by the State Government in this behalf may, on his own motion, or on application made to him within the said period, after holding an inquiry in the prescribed manner, by order in writing, direct that such error shall be corrected in the mariner specified in the order:Provided that no such correction shall be made,-(i)until reasonable notice has been given to the parties concerned to appear and be heard in the matter;(ii)if a suit under Section 87, clause (8) of Section 111 or Section 252, or, an appeal under clause (10) of Section 111 or Section 253, affecting such an entry is pending.]
