(1)Any officer not below the rank of Revenue Divisional Officer appointed by the Government in this behalf may, either on his motion or on application made by any person interested, call for and examine the record of any proceeding which has been taken by the prescribed officer and may make such inquiry or cause such inquiry to be made and subject to the provisions of this Act may pass such orders thereon as he thinks fit:Provided that no order shall be passed under this sub-section without giving all persons who may be affected by the order an opportunity of being heard.(2)The officer referred to in sub-section (1) shall not of his own motion pass an order under that sub-section after the expiry of a period of one year from the date of the final publication of the record of rights under sub-section (2) of section 4.(3)In the case of an application under sub-section (1), the application shall be made within six months from the date of final publication of the record of rights under sub-section (2) of section 4.
