Section 22(7) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(7)The [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] may also, in its discretion, at any time, either suo motu or on the application of any person, call for and examine the record of any order passed, or proceeding taken, by the Settlement Officer under this section, for the purpose of satisfying itself as to the legality, regularity or propriety of such order or proceeding and pass such order in reference thereto as it thinks fit:Provided that the tasdik allowance or the compensation payable in respect of any inam shall not be altered by the Board without giving the inamdar and every person who has made an application under sub-section (2) a reasonable opportunity of being heard.
