Section 12B in Tamil Nadu Survey and Boundaries Act, 1923
12B. Revision.
(1)The Director of Survey and Settlement may on his own motion call for and examine an order passed or proceeding recorded, under Sections 11 or 12-A to satisfy himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon; and if, in any case, it appears to the Director of Survey and Settlement that any such proceeding, decision or order should be modified, annulled, reversed or remitted for reconsideration, he may pass orders accordingly:Provided that the Director of Survey and Settlement shall not pass any order prejudicial to any party unless he has been given a reasonable opportunity of being heard:Provided further that no revision shall be made after the issue of the notification specified in Section 13.(2)The Director of Survey and Settlement shall not pass any order under subsection (1), if-(a)the time for appeal against that order or for filing a suit in the Civil Court has not expired; or(b)the order has been made the subject of an appeal or of a revision to any appellate authority prescribed under the Act; or(c)the order has been made the subject of a suit instituted in a Civil Court.
