Section 7 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
7. Powers of control of the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
- The [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] shall have the power-(a)to give effect to the provisions of this Act and in particular to superintend the taking over of inam estate and to make due arrangements for the interim administration thereof;(b)to issue instructions for the guidance of the Director, District Collectors, Settlement Officers and Managers of inam estates; and(c)to cancel or revise any of the orders, acts or proceedings of the Director or of any District Collector, including those passed, done or taken in the exercise of revisional powers.
