(1)Any officer not below the rank of Revenue Divisional Officer appointed by the Government in this behalf may, either on his motion or on application made by any person interested, call for and examine the record of any proceeding which has been taken by the prescribed officer and may make such inquiry or cause such inquiry to be made and subject to the provisions of this Act may pass such orders thereon as he thinks fit:Provided that no order shall be passed under this sub-section without giving all persons who may be affected by the order an opportunity of being heard.
