Section 8B in Kerala Private Forests (Vesting and Assignment) Act, 1971
8B. Power of Custodian to apply for review of decisions of Tribunal.
(1)Notwithstanding anything contained in this Act or in the Limitation Act, 1963 (Central Act 36 of 1963), or in any other law for the time being in force, or in any other law for the time being in force, or in any judgment, decree or order of any Court or other authority, the Custodian may, if he is satisfied that any decision of the Tribunal under Section 8 requires to be reviewed on the ground that such decision has been made on the basis of concessions made before the Tribunal without the authority in writing of the Custodian or the Government or due to the failure to produce relevant data or other particulars before the Tribunal or that an appeal against such decision could not be filed by reason of the delay in applying for and obtaining a certified copy of such decision, make an application to the Tribunal during the period beginning with the commencement of the Kerala Private Forests (Vesting and Assignment) Amendment Act, 1986 and ending on the 31st day of March, 1987, for review of such decision.(2)An application under sub-section (1) shall be in the prescribed form and shall be verified in the prescribed manner.(3)On receipt of an application under sub-section (1), the Tribunal shall, notwithstanding anything contained in this act or in the Limitation Act, 1963 (Central Act 36 of 1963), or in any law for the time being in force, or in any judgment, decree or order of any Court or other authority, review its decision and pass such orders as it may think fit.
