205. Power to call for and revise proceedings of Collector.
- The Board of Revenue or the District Collector may call for the record of any proceeding before a [Collector] [The word 'Collector' was substituted for the word 'Revenue Officer' by section 3(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] from whose decision no appeal lies, if such officer appears to have exercised a jurisdiction not vested in him by law, or to have failed to exercise a jurisdiction so vested, or while acting in the exercise of his jurisdiction to have contravened some express provision of law affecting the decision on the merits, where such contravention has produced a serious miscarriage of justice; and the [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] or the District Collector, as the case may be, may, after hearing the parties if they attend, pass such order as seems fit.
