(1)Any person aggrieved by the order of the Collector of the District, may file an application for revision in Court of Divisional Commissioner concerned within thirty (30) days from the date of such order.(2)The Divisional Commissioner may condone the delay in filing of the application for revision provided he is satisfied that there are sufficient reasons for the delay.(3)As soon as the application for revision is filed, the Divisional Commissioner shall call for the case-record from the Collector.(4)The Divisional Commissioner shall issue notice to all parties concerned with the case, directing them to appear either in person or through their authorized representatives on the date, time and place fixed for the hearing of the case.(5)In case any of the parties does not appear even after a reasonable opportunity to appear and being heard has been given, the Divisional Commissioner may dispose off the case ex-parte on the basis of the available records.(6)After the disposal of the revision application, the Divisional Commissioner shall return the case- record to the Collector concerned who shall send the case record to the Circle Officer concerned for implementation of the order.(7)On receipt of the case-record, the Circle Officer shall issue correction slip in the manner as provided in rule-9.(8)On receipt of the correction slip, the Karmachari shall alter the entries in the revenue records concerned in the manner as provided in rule-10.
