Section 13 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
13. Revision by State Government.
(1) The State Government may, on its own motion, call for and examine the records or any order passed or proceedings taken by the Controller under the provisions of this Act and against which no appeal has been preferred for the purpose of satisfying itself as to the legality or propriety of such order or as to the regularity of the procedure, and pass such order with respect thereto as it may think fit :,Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter.(2)The State Government shall empower, from time to time, one or more officers to act on behalf of the State Government and to exercise all powers conferred on the State Government in this section.
