Section 29(7) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(7)The Board of Revenue may also, in its discretion at any time, either suo motu or on the application of any person, call for and examine the record of any order passed, or proceeding taken, by the Director under this section, for the purpose of satisfying itself as to the legality, regularity or propriety of such order or proceeding and pass such order in reference thereto as it thinks fit:Provided that the basic annual sum or compensation payable in respect of any janman estate shall not be reduced by the Board without giving the janmi and every person who has made an application under this sub-section and subsection (2) a reasonable opportunity of being heard.
