Section 4(3) in Gujarat Devasthan Inams Abolition Act, 1969
(3)Where from a decision of the authorised officer no appeal is filed under sub-section (2), the State Government may, after the expiry of the period for riling an appeal mentioned in sub-section (2), but not later than one year from the date of the decision, call for the record of the proceedings of the authorised officer for the purpose of satisfying itself as to the legality, propriety or regularity of such proceeding or decision and may pass such order thereon as it thinks fit.
