Section 18 in The Haryana Relief of Agricultural Indebtedness Act, 1989
18. Review.
- Any person considering himself aggrieved by an order of the Board and who, from the discovery of any new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when such order was made, or on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, desires to obtain a review of the order made against him, may apply for a review of such order to the Board. The Board may review the order and pass such order as it thinks fit :Provided that the Board shall not under this section pass an order reversing or modifying any order affecting any person interested without giving such person an opportunity of being heard :Provided further than no application for review shall be entertained if presented more than twelve months after the date of the order sought to be reviewed.
