Section 166B(1) in Telangana Land Revenue Act, 1317 F.
(1)[Subject to the provisions of [the Telangana Board of Revenue Regulation, 1358 F.], the Government] [Substituted for the word 'Sarkari-i-Aali' (The Government) by the A.P.A.O. 1957.] or any Revenue officer not lower in rank to a [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] the [Settlement Commissioner] [Substituted for the words 'Nazim Paimaish Bandobast, Nazim Land Records' (Commissioner of Survey Settlement, Commissioner of Land Records) by the A.P.A.O. 1957.] of Land records may call for the record of a case or proceedings from a subordinate department and inspect it in order to satisfy himself that the order or decision passed or the proceedings taken is regular, legal and proper and may make suitable order in that behalf:Provided that no order or decision affecting the rights of the raiyot shall be modified or annulled unless the concerned parties are summoned and heard.
