- The Commissioner of the division may at any time call for and examine the record of any proceeding under clause (h) or clause (hh) for the purpose of satisfying himself as to the correctness, legality or propriety of any finding or order recorded or passed in such proceeding whether before or after the commencement of the Bihar Land Reforms (Amendment) Act, 1959 and on examining the record, he may, after hearing if necessary, the person concerned. -(a)direct such further inquiry to be made as he may specify;(b)in a proceeding under clause (h), report the matter for orders of Government which may thereupon pass such orders as it may consider necessary;(c)in a proceeding under clause (hh), pass such orders as he may consider necessary; or(d)decline to interfere with the finding or order.]
