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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2) in The Bengal Board Of Revenue Act, 1913

(2)Every application under sub-section (1) for the review of any order must be made within a period of three months from the date of the order:Provided that the Board may, in its discretion in any case extend such period, if sufficient reasons be shown for so doing.