Section 27 in Administration of Evacuee Property Act, 1950
27. Powers of revision of Custodian-General.
(1)The Custodian-General may at any time, either on his own motion or on application made to him in this behalf, call for the record of any proceeding in which any district judge or Custodian has passed an order for the purpose of satisfying himself as to the legality or propriety of any such order and may pass such order in relation thereto as he thinks fits:Provided that the Custodian-General shall not pass an order under this sub-section prejudicial to any person without giving him a reasonable opportunity of being heard.(2)Notwithstanding anything contained in sub-section (1), where in respect of any proceeding called for under sub-section (1), the Custodian-General is of opinion that the district judge is in error in holding any person not to be an evacuee or any property not to be evacuee property, shall not pass any order in relation thereto but shall refer the matter, with his own opinion thereon, to the High Court to which the district judge is otherwise subordinate.(3)Any reference made under sub-section (2) shall be heard by a Bench of the High Court consisting of not less than two Judges, and the Custodian-General shall dispose of the proceeding in accordance with the decision of the High Court.
