Section 31 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
31. Review.
- Any authority passing any order under this Chapter may on its own motion at any time or on the application from any person interested made within thirty days of the passing of an order, review an order passed by it and pass such order in reference thereto as it thinks fit:Provided that no order shall be varied or revised unless notice has been given to the person interested to appear and be heard in support of such order.
