- The Sub-Divisional Officer may call for the record of any case decided by the Tahsildar under Section 25 or 26, for the purpose of satisfying himself as to the legality or propriety of such decisions, and may, after affording opportunity of hearing to the parties concerned, pass such orders as he thinks fit:[Provided that no application under this section shall be entertained after the expiry of a period of thirty days from the date of the order sought to be revised.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
