Section 60 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
60. Review.
(1)The Commissioner may, fore sufficient reasons to be recorded in writing, review any order which has been passed by himself or a predecessor in exercise of any power conferred by this Act.(2)An officer subordinate to the Commissioner shall not review any order made by him or by a predecessor, except for the purpose of correcting a clerical error other error or, manifestly the result of an oversight, without previously obtaining,-(a)in the case of a Deputy Collector or a Sub-divisional Officer, the permission of the Deputy Commissioner; and(b)in the case of the Deputy Commissioner or the Additional Deputy Commissioner, the permission of the Commissioner.
