Section 50B(4) in Telangana Tenancy and Agricultural Lands Act, 1950
(4)[ The Collector may, suo-motu at any time, call for and examine the record relating to any certificate issued or proceedings taken by the Tahsildar under this section for the purpose of satisfying himself as to the legality or propriety of such certificate or as to the regularity of such proceedings and pass such order in relation thereto as he may think fit:Provided that no order adversely affecting any person shall be passed under this sub-section unless such person has had an opportunity of making his representation thereto.] [Sub-section (4) of section 50-B inserted by Act No.2 of 1979.]
