Section 83(3) in Kerala Revenue Recovery Act, 1968
(3)An application for revision under sub-section (1) or sub-section (2) shall be made within ninety days from the date on which the order in question was communicated to the applicant :Provided that the [Commissioner of Land Revenue] [Substituted by Kerala act 31 of 2007.] or the Government, as the case may be, may, if it or they is or are satisfied that the applicant prevented by sufficient cause from making the application within that period, admit an application made after the expiry of that period.
