Section 25 in The Orissa Survey and Settlement Act, 1958
25. Revision by the Board of Revenue.
- The Board of Revenue may, in any case -(a)of its own motion, at any time after the date of final publication under [Section 23] [Inserted by Act No. 7 of 1962.]; or(b)[ on application made within one year from the said date] [Substituted by Act No.6 of 1981.] direct the revision of the rent so settled, but not so as to affect any order passed by a Civil Court under Section 42 :Provided that no such direction shall be made until reasonable opportunity has been given to the parties concerned to appear and be heard in the matter.
