Section 14(1) in The Bihar Land Tribunal Act, 2009
(1)The Tribunal may, on its own motion or on an application, call for and examine any record of any proceedings disposed off by an original, appellate or revisional authority prescribed in the respective laws/manuals covered by this Act to satisfy itself as to the regularity of such proceeding or correctness or legality or propriety of any decision taken or order passed therein, and if, in any case, it appears to the Tribunal that any such decision or order should be modified, annulled, or remitted for reconsideration, it may pass order accordingly:Provided that the Tribunal shall not exercise its suo motu jurisdiction beyond the period of three years from the order;Provided that the exercise of jurisdiction by the Tribunal under sub-section (1) on an application filed by any aggrieved party shall be available only when such application is preferred within 90 days from the order excluding the time taken in obtaining certified copy of the order;Provided further that the Tribunal may admit an application after the expiration of the prescribed period if it is satisfied that the party concerned had sufficient cause for not presenting it within such period.
