- The District Collector may at any time call for and examine the record of any proceeding pending before, or disposed of, by the appellate authority or the assessing authority and may pass such order in reference thereto as he thinks fit:Provided that no such order shall be passed under this section without notice to the party who may be affected by the order:Provided further that no order passed on the basis of a reference under section 11 and to the extent covered by the answer to such reference shall be subject to revision by the District Collector.
