(1)An application for revision shall lie to the High Court, against any order passed by the Government under sub-section (1) of section 7 confirming the notification issued under sub-section (1) of section 3 or against any order of forfeiture under sub-section (1) of section 11 questioning the legality, regularity or propriety thereof.(2)A revision petition under this section shall be filed within a period of thirty days from the date of receipt of the order of the Government referred to in sub-section (1).(3)Every revision petition under this section shall be heard by a Bench of three Judges.
