Section 110(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Where no appeal has been filed within the period provided for it, the Collector may, suo motu or on a reference made in this behalf by [**] [The words 'the Commissioner or' were deleted by Gujarat 15 of 1964, Section 4, Schedule] the State Government, at any time,-(a)call for the record of any inquiry or the proceedings of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal or the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal, as the case may be, and(b)pass such order thereon as he deems fit :Provided that, no such record shall be called for after the expiry of one year from the date of such order and no order of such [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard.
