Section 21A in The Chota Nagpur Encumbered Estates Act, 1876
21A. [ Control by Board of Revenue. [Inserted by Act 3 of 1909.]
- All orders or proceeding of the Commissioner and of the Deputy Commissioner under this Act shall be subject to the supervision and control of the Board of Revenue; and the Board of Revenue may, if it thinks fit, revise, modify or reverse any such order or proceeding.]
