Section 45(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)[ The State Government may, suo motu or on an application made to it by the aggrieved person, at any time, call for the record of any inquiry or proceedings under sections 17 to 21 (both inclusive) [* * *] [Sub-sections (2) and (3) were substituted for the original sub-section (2) by Maharashtra 32 of 1965 Section 4.] for the purpose of satisfying itself as to the legality or property any inquiry or proceedings (or any part thereof) under those sections [* * *] [The words 'or of any order passed under section 27' were deleted by Maharashtra 21 of 1975.] and may pass such order thereon as it deems fit after giving the party a reasonable opportunity of being heard:Provided that, nothing in this sub-section shall entitle the State Government to call for the record of any inquiry or proceedings of a declaration or part thereof under section 21 in relation to any land, unless an appeal against any/such declaration or part thereof has not been filed within the period provided for it. [* * *] [The words, brackets, and figures 'the possession of such land not been taken under sub-section (4) of section 21' shall be deemed always to have been deleted by Maharashtra 16 of 1990, Section 2.] and a period of three years from the date of such declaration or part thereof has not elapsed.[Provided further that, no order shall be passed under this section so as to affect any land which is already declared surplus and distributed according to the provisions of this Act:Provided also that the revisional jurisdiction under this section shall be exercised only where it is alleged that the land declared [surplus is less than the actual land which could be declared surplus.] [These provisos were added by Maharashtra 17 of 1990, Section 2.]
