Section 21(2) in The Orissa Survey and Settlement Act, 1958
(2)The Assistant Settlement Officer may, of his own motion or on the application of any party aggrieved, at any time before a Settlement Rent Roll is submitted to the Settlement Officer under Section 22, revise the rent entered therein :Provided that no such revision shall be made until reasonable opportunity has been given to the parties concerned to appear and be heard in the matter.] [Substituted by Act No. 7 of 1962.]
