Section 6 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
6. [ Powers of control of the Board of Revenue.] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated 1st December 1980.]
- [The Board of Revenue] [ The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] shall have power -(a)to give effect to the provisions of this Act;(b)to issue instructions for the guidance of [the Settlement Officers] [Substituted for the expression 'the Settlement Officer' by section 6 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] and Assistant Settlement Officers;(c)to cancel or revise, within such period as may be prescribed, any of the orders, acts or proceedings of [the Settlement Officers] [Substituted for the expression 'the Settlement Officer' by section 6 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).], other than those in respect of which an appeal lies to the Tribunal.
