Section 34(7) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(7)The [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] may also in its discretion at any time, either suo motu or on the application of any person, call for and examine the record of any order passed, or proceeding taken, by the Director under this section, for the purpose of satisfying itself as to the legality, regularity or propriety of such order or proceeding and pass such order in reference thereto as it thinks fit:Provided that the basic annual sum or the total compensation payable in respect of any inam estate shall not be altered by the Board without giving every landholder concerned and every person who has made an application under subsection (2) a reasonable opportunity of being heard.
