116. Revision of proceedings connected with giving possession.
(1)Any proceeding of a Deputy Collector, Collector or Commissioner connected with giving possession to the proprietors of their respective separate estates in pursuance of Section 94 may be set aside or amended by the Collector, Commissioner or Board as the case may be, provided that the revision authority shall, within three months from the date on which such possession has been given, make an order to the effect that such proceedings are under its consideration.(2)Every such order shall, when made by the Commissioner or the Board be communicated to the Collector of the district, and the Collector shall cause all such orders to be published by notification.
