Section 7A in The Orissa Government Land Settlement Act, 1962
7A. [ Revision. [Inserted vide Orissa Act No. 38 of 1976.]
(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.(2)All applications for revision under Sub-section (1) shall be heard and disposed of in such manner as may be prescribed.(3)[ The Collector may, of his own motion or otherwise, call for and examine the records of any proceeding in which any authority, subordinate to it has passed an order under this Act for the purpose of satisfying himself that any such order was not passed under a mistake of fact or owing to a fraud or misrepresentation or on account of any material irregularity of procedure and may pass such order thereon as he thinks fit :] [Substituted vide Orissa Act No. 18 of 1981.]Provided that no order shall be passed under this sub-section unless the person affected by the proposed order has been given a reasonable opportunity of being heard in the matter :[Provided further that no proceeding under this sub-section shall be initiated after the expiry of fourteen years from the date of the order.] [Substituted vide Orissa Act No. 38 of 1976.]
