Section 68 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
68. Power of Board to review its order.
- The Board may, either on its own motion at any time or on the application from any person interested, made within 90 days of the passing of an order review any order passed by it and pass such order in reference thereto as it thinks fit:Provided that no order shall be varied or reserved unless notice has been given to the person interested .to appear and be heard in support of such order.
