Section 59(2) in The Orissa Land Reforms Act, 1960
(2)[ The Board of Revenue may, on being moved in that behalf by the Collector of a district or by the Land Reforms Commissioner revise any order passed by any authority under this Act within twenty-five years from the date of such order.]Validation. - Notwithstanding anything to the contrary in any judgement, decree or order of any Court or other authority, any order passed by the Board of Revenue in exercise of the powers of revision under Sub-section (2) of Section 59 of the principal Act, as it stood prior to the date of publication of this Act shall, if such order has been passed within twenty-five years from the date of the order revised, be deemed, for all intents and purposes, to have been validly and effectively passed as if Sub-section (2) of Section 59 of the principal Act as amended by Section 2 of the Act was in force at all material times and, accordingly, no suit or other legal proceeding shall be instituted, maintained or continued in any Court or before other authority on the ground that the Board of Revenue had exercised its power of revision, under the said Sub-section (2) of Section 59 without reasonableness and with undue delay.
