(9A)[ Power of Taluk Land Board to review its decision- Not-withstanding anything contained in this Act or in the Lamination Act, 1963 (Central Act 36 of 1963), or in any other law for the time being in force or in any judgement, decree or order of any court or other authority, the Taluk Land Board may, if it is satisfied that its decision under Sub-section (5) or Sub-section (7) or subSection (9) requires to be reviewed on the ground that such decision has been made due to the failure to produce relevant data or other particulars relating to ownership or possession before it, or by collusion or fraud or any suppression of material facts the Taluk Land Board may review such decision after giving an opportunity to the parties of being heard anti pass such orders as it may think fit:Provided that the Taluk Land Board shall not reopen any such case after the expiry of three years from the date of coming into force of the Kerala Land Reforms (Amendment) Act 1989.] [Substituted by Act No. 16 of 1989.]
