Section 35 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
35. Power of [State] [This word was substituted for the word, 'Provincial' by the Adaptation of Laws Order, 1950.] Government to call for Proceedings.
- The [State] [This word was substituted for the word, 'Provincial' by the Adaptation of Laws Order, 1950.] Government [] [The words (a) 'or the Commissioner in respect of such mattes as the State Government may be general or special order specify in this behalf' (b) or himself as the case may be' and (c) or as the case may be' were deleted by Gujarat 15 of 1964, Section 4, Schedule] may at any time for the purpose of satisfying itself [] [The words (a) 'or the Commissioner in respect of such matters as the State Government may by general or special order specify in this behalf' (b) or himself as the case may be' and (c) or as the case may be' were deleted by Gujarat 15 of 1964, Section 4, Schedule] as to the legality or propriety of any order passed by any officer under this Act call for and examine the record of any case pending before or disposed off by such officer and may pass such order in reference thereto as it [**] [The words (a) 'or the Commissioner in respect of such mattes as the State Government may be general or special order specify in this behalf' (b) or himself as the case may be' and (c) or as the case may be' were deleted by Gujarat 15 of 1964, Section 4, Schedule] think fit:[Provided that, no order shall be varied or revised until the parties interested have been given a reasonable opportunity of showing cause against the proposed variation of revision of the order.] [This proviso was added by Bombay 61 of 1958, Section 3 (22).]
