Section 29(5) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(5)(i)The Director may, at any time, either suo motu or on the application of any person, review an order passed by him under sub-section (1) on any one or more of the following grounds, namely:-(a)that the said order is vitiated by any clerical or arithmetical mistake or error apparent on the face of the record; or(b)that subsequent to the passing of the said order, data for the better calculation of the basic annual sum have become available; or(c)that the said order requires to be modified in pursuance of the final order of any competent authority or Court:Provided that the Director shall not exercise the powers under this subsection in respect of any janmam estate, without giving the janmi concerned and every applicant under this sub-section and sub-section (2), a reasonable opportunity of being heard.(ii)A copy of every order passed under this sub-section shall be communicated to the Board of Revenue and also to the janmi concerned and every applicant under this sub-section and sub-section (2).
