Section 17 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
17. Manner of review under sub-section (2) of section 12.
An order passed by the West Bengal Land Reforms and Tenancy Tribunal and against which no appeal has been preferred, may be reviewed by it on an application made by any party within 30 days from the date of such order, in the manner prescribed in the Code of Civil Procedure, 1908, on the ground of discovery of new matter or evidence or on the ground of error apparent on the face of record, after giving the concerned parties an opportunity of being heard :Provided that the time taken to obtain certified copy of the order sought to be reviewed, shall be excluded for the purpose of computing the above mentioned period of limitation prescribed for making an application for review.
