Section 39(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(3)[ The Commissioner of Land Administration may of his own motion call for and examine the record of the Settlement Officer/Director of Survey and Settlement in respect of any proceedings under section 53 of the Act to satisfy himself as to the regularity of such proceedings, or the correctness, legality or propriety of any decision passed or order made therein; and, if, in any case, it appears to the Commissioner of Land Administration that any such decision or order should be modified, omitted, reversed or remitted for reconsideration, he may pass order accordingly.] [Added by G.O. Ms. No. 1, C. T. & R. E., dated the 2nd January 1986.]
