Section 35 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
35. [ Revision and Reference. [Substituted by Act 27 of 1975.]
- The Director of Consolidation may of his own motion or on the application of any party or on reference being made by any subordinate authority, call for and examine the record of any case decided or proceedings taken by such authority for the purpose of satisfying himself as to the regularity of the proceeding; or as to the correctness, legality or propriety of any order passed by such authority in the cases or proceedings, and may after allowing the parties concerned an opportunity of being heard, make such order in the case or proceedings as he thinks fit.]
