Section 42 in The M.P. Ceiling On Agricultural Holdings Act, 1960
42. Revision.
- The Board of Revenue or the Commissioner may on its/his motion or on the application by any party at any time for the purpose of satisfying itself/himself as to the legality or propriety of any order passed by or as to the regularity of the proceedings of any competent authority subordinate to it/him call for and examine the record of any case pending before or disposed of by such competent authority, and may pass such orders in reference thereto as it/he thinks fit :Provided that it/he shall not vary or reverse any order unless notice has been served on the parties interested and opportunity given to them for being heard :Provided further that no application for revision shall be entertained against an order against which an appeal is provided under this Act :[Provided also that the surplus land vested in the State Government shall not revert to the holder thereof as a consequence of remand of the case.] [Inserted by M.P Act No. 8 of 1989. (w.e.f. 1-11-1988).]
