Section 50 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
50. Revision.
(1)where no appeal lies under this Act, or none has been filed within the period provided for it, the Collector may, on his own motion or on an application made by an aggrieved person or on a reference made in this behalf by the Government, at any time call for the record of any inquiry or the proceedings of any Mamlatdar [or Tribunal] [After the word 'Mamlatdar' the words wherever it occurs 'or Tribunal' inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] for the purpose of satisfying himself as to the legality or propriety of any order passed by and as to the regularity of the proceedings of such Mamlatdar [or Tribunal] [After the word 'Mamlatdar' the words wherever it occurs 'or Tribunal' inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] and pass such order thereon as he deems fit:Provided that no such record shall be called for after the expiry of one year from the date of such order and no order of such Mamlatdar shall be modified, annulled or reversed unless opportunity has been give to the interested parties to appear and be heard.(2)[ An application for revision may be made to the Administrative Tribunal against any order, other than an interim order of the Collector, on the following grounds only:-(a)that the order of the Collector was contrary to law;(b)that the Collector has failed to determine some material issue of law; or(c)that there was a substantial error in following the procedure provided by this Act, which has resulted in the miscarriage of justice.(3)On the coming into force of the Goa, Daman and Diu Agricultural Tenancy (Amendment) Act, 1968, all revision applications pending with the Government shall stand transferred to the Administrative Tribunal and shall be disposed of by the said Administrative Tribunal as if they had been filed under sub-section (2).] [For existing sub-section (2) new sub-sections are substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).]
