Section 7(1) in The Assam Board of Revenue Act, 1962
(1)Notwithstanding anything contained in Section 6 to the contrary, and subject to Section 8, the Board may, on the application of any of the parties, review its own decision or order in any case and may pass such order as it thinks fit:Provided that no such decision or order shall be reviewed unless notice has been given to the opposite parties to appear and to show cause why such order or decision should not be reviewed.
