Section 7A(1) in The Orissa Government Land Settlement Act, 1962
(1)The Collector may revise any order made under Sub-section (1) [or under Sub-section (3)] of Section 7 by a Sub-divisional Officer and the Revenue Divisional Commissioner may revise any order made under that sub-section by the Collector, if an application is made by the aggrieved person within a period of ninety days from the date of the order ;]Provided that the Collector or the Revenue Divisional Commissioner, as the case may be, may admit an application under this sub-section after the expiration of the aforesaid period of ninety days if he is satisfied that the applicant had sufficient cause for not making the application within that period.
