Section 21 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
21. Review.
(1)The Board, or the Compensation Commissioner may, either on an application made within three months of the date of order by an interested party, or suo moto, review an order passed by the Board or by such Commissioner himself or by his predecessor-in-office and pass such order in relation thereto as it or lie thinks fit.(2)No order passed by the Board or the Compensation Commissioner shall be reviewed under sub-section (1) otherwise than on any of the grounds mentioned in Rule 1, Order 47 of the First Schedule to the Code of Civil Procedure, 1908 (Central Act 5 of 1908), and the provisions of the said Order shall apply.
