(7)Any person affected by the order of a Land Tribunal under Sub-section (3) may, within ninety days from the date of the order, apply to that Land Tribunal to set aside the order on the ground that he had no notice of the application under Sub-section (1), and the Land Tribunal may either set aside the order and proceed under Section 72F, or reject the application:Provided that no order shall be passed under this Sub-section without giving the parties interested an opportunity of being heard.
