Section 14A in Maharashtra Khoti Abolition Act, 1950
14A. [ Revisional powers in respect of awards made before commencement of Bombay XCIII of 1958. - Where any award was made under sub-section (3) of section 12 before the commencement of the Bombay Land Tenure Abolition (Amendment) Act, 1958 and no appeal was filed against such award under sub-section (5) of section 12 then notwithstanding anything contained in sub-section (4) of section 12 the State Government may call for the record of the inquiry or proceedings relating to such award for the purpose of satisfying itself as to the legality, propriety or regularity, of such inquiry or proceedings, and if, after giving the interested parties an opportunity to be heard, it is not satisfied as to the legality, propriety or regularity of such inquiry or proceedings, it may cancel the award and direct the Collector, to make a fresh award and thereupon all the provisions of this Act relating to the making of an award, the finality of such award and the appeal against such award shall mutatis mutandis apply to such fresh award.] [Section 14A was inserted by Bombay 93 of 1958, Section 2. Schedule.]
