Section 8B(3) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(3)On receipt of an application under sub-section (1), the Tribunal shall, notwithstanding anything contained in this act or in the Limitation Act, 1963 (Central Act 36 of 1963), or in any law for the time being in force, or in any judgment, decree or order of any Court or other authority, review its decision and pass such orders as it may think fit.
