Section 97(3) in Rajasthan Panchayati Raj Act, 1994
(3)The State Government may, of its own motion or on an application received from any person interested, at any time within ninety days of the passing of an order under Sub-Section (1), review any such order if it was passed by it under any mistake, whether of fact or of law or in ignorance of any material fact. The provisions contained in the proviso to Sub-Section(1) and in Section (2) shall apply to a proceeding under this sub-section.
