Section 83(2) in Kerala Revenue Recovery Act, 1968
(2)The Government may, either suo motu or on an application by any person interest, call for the record of any proceeding taken by the [Commissioner of Land Revenue] [Substituted by Kerala act 31 of 2007.] under sub-section (1) and may make such inquiry or cause such inquiry to be made and, subject to the provisions of this Act, may pass such orders as they think fit :Provided that no order shall be passed under this sub-section without previous notice to the party who may be affected by such order.
