Section 110(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Where no appeal has been filed within the period provided for it, the Collector may, suo motu or on a reference made in this behalf by the Commissioner of the State Government, at any time,-(a)call for the record of any inquiry or the proceedings of the Tahsildar or Tribunal or the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such Tahsildar or Tribunal, as the case may be, and(b)pass such order thereon as he deems fit :Provided that, no such record shall be called for after the expiry of one year from the date of such order and no order of such Tahsildar or Tribunal shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard.
