(2)The Chief Controlling Revenue Authority may Suo moto or on information received from the registering officer or otherwise call for and examine the record of any case decided in proceeding held by the [Inspector General of Stamp or Collector] [Substituted 'Collector' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] for the purpose of satisfying himself as to the legality or property of the order passed and as to the regularity of the proceedings and pass such order with respect thereto as it may think fit:Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter.
