Section 16 in Bihar Taxation on Luxuries in Hotels Act, 1988
16. Review.
- Any order passed by an authority under this Act may be reviewed by the said authority :Provided that no such review shall be made after the expiry of one year from the date of such order without the previous sanction of the Commissioner:Provided further that no authority shall review an order passed by its predecessor in office without previous sanction, of the Commissioner.
