Section 18 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
18. Revision.
- The Property Tax Commissioner may on his own motion or on the application by any party at any time for the purpose of satisfying himself as to the legality or propriety of any order passed by or as to the regularity of the proceedings of any officer subordinate to him call for and examine the record of any case pending before, or disposed of by such officer and may pass such order in reference thereto as he thinks fit :Provided that he shall not vary or reverse and order unless notice has been served on the parties interested and opportunity given to them for being heard ;Provided further that the Property Tax Commissioner shall not revise any order under this Section,-(a)where an appeal against the order is pending before the authority specified in sub-section (1) of Section 15 or where if such appeal lies, the time within which it may be filed has not expired; or(b)where a second appeal against the order has been filed :Provided also that no such application shall be entertained unless presented within sixty days from the date of the order to which objection is made and in computing the period aforesaid, the time requisite for obtaining a copy of the said order shall be excluded.
