Section 6 in The Bihar and Orissa Board of Revenue Act, 1913
6. Review of orders by Board.
(1)Any person considering himself aggrieved by any order of the Board of Revenue may apply to the Board for a review of the same and, if the Board considers there are sufficient reasons for so doing, it may review the order and pass such further order as it thinks fit.(2)Every application under sub-section (1) for a review of any order must be made within a period of three months from the date of the order:Provided that the Board may in its discretion in any case extend such period, if sufficient reasons be shown for so doing.
