Section 10(a) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(a)On an application by an owner for revision of an order under Section 7, the Board of Revenue, if the order under Section 7 has been passed by the Commissioner, and the Commissioner, if order has been passed by the Collector of the district or the Deputy Commissioner as the case may be, may call for the record of the proceeding in which order was passed, and on receipt of the record may make such enquiry or cause such enquiry to be made and subject to the provisions of the Act, may pass such order thereon as the Board of Revenue or the Commissioner as the case may be, thinks fit.
