Section 48 in U.P Consolidation of Holdings Act, 1953
48. [ Revision and reference. - (1) The Director of Consolidation may call for and examine the record of any case decided or proceedings taken by any subordinate authority for the purpose of satisfying himself as to the regularity of the proceedings; or as to the correctness, legality or propriety of any order] [Substituted by U.P. Act No. 8 of 1963.] [other than an interlocutory order] [Inserted by U.P. Act No. 20 of 1982 (w.e.f. 10.11.1980).] passed by such authority in the case or proceedings, may, after allowing the parties concerned an opportunity of being heard, make such order in the case or proceedings as he thinks fit.
(2)Powers under sub-section (1) may be exercised by the Director of Consolidation also on a reference under sub-section (3).(3)Any authority subordinate to the Director of Consolidation may, after allowing the parties concerned an opportunity of being heard, refer the record of any case or proceedings to the Director of Consolidation for action under sub-section (1).[Explanation. -] [Added by U.P. Act No. 4 of 1969 and shall be deemed always to have been added.] [(1)] [Existing Explanation renumbered as 'Explanation (1)' and 'Explanation (2)', Inserted by U.P. Act No. 20 of 1982 (w.e.f. 10.11.1980).] For the purposes of this section, Settlement Officers, Consolidation, Consolidation Officers, Assistant Consolidation Officers, Consolidator and Consolidation Lekhpals shall be subordinate to the Director of Consolidation.Explanation (2) - For the purposes of this section the expression 'interlocutory order' in relation to a case or proceeding, means such order deciding any matter arising in such case or proceeding or collateral thereto as does not have the effect to finally disposing of such case or proceeding.[Explanation (3). - The power under this section to examine the correctness, legality or propriety of any order includes the power to examine any finding, whether of fact or law, recorded by any subordinate authority, and also includes the power to re-appreciate any oral or documentary evidence.] [Inserted by U.P. Act No. 3 of 2002 (w.e.f. 10.11.1980).]
