(1)The Board, of its own motion or on the application of a party to a suit or other proceeding, may review and may rescind, after or confirm any order made by itself or by any of its members.(2)Every other Revenue Court or officer may either on its or his own motion or on the application of any party interested, review any order passed by itself or himself or by any of its or his predecessors in office and pass such orders in reference thereto as it or he thinks fit :Provided that -(i)no order shall be varied or reversed unicss notice has been given to the parties interested to appear and be heard in support of such order;(ii)no order from which an appeal has been made or which is the subject of any revision proceedings shall, so long as such appeal or proceedings are pending be reviewed;(iii)no order affecting any question or right between private person shall be reviewed except on the application of a party to the proceedings and no application for the review of such order shall be entertained unless it is made within ninety days from the passing of the order.(3)An application for review under this section shall lie on any of the grounds mentioned in Rule I of Order XLVII of the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) and the provisions of the said order shall, subject to the provisions contained in sub-section (1) or sub-section (2), be applicable.
