Section 15(3) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(3)The Compensation Officer, the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.] or the Settlement Commissioner, may either on his own motion or on the application filed within the prescribed period by any party interested, review an order passed by himself or his predecessors in office and pass such order in reference thereto as he thinks fit :Provided that-(i)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;(ii)no order from which an appeal has been made or which is the subject to any revision proceedings shall, so long such appeal or proceedings are pending, be reviewed.
