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State of Madhya Pradesh - Section

Section 24 in The M.P. Irrigation Act, 1931

24. Revision.

- A Commissioner may, at any time inquire into the propriety of any order passed by a Collector who is subordinate to him, and any canal officer may, at any time, inquire into the propriety of any order passed by a canal officer or canal subordinate who is subordinate to him, and may pass such order in reference thereto as he may think fit:Provided that he shall not reverse or vary any order so as to affect adversely the rights of any private person without having given to such person an opportunity to be heard.