Section 7 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
7. Powers of control of 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.]
- The Board of Revenue shall have power -(a)to give effect to the provisions of this Act and in particular to superintend the taking over of estates and to make due arrangements for the interim administration thereof;(b)to issue instruction for the guidance of the Director, District Collectors, Settlement Officers and managers of estates;(c)to cancel or revise any of the orders, acts or proceedings of any Settlement Officer other than those in respect of which an appeal lies to the Tribunal or of any managers; and(d)to cancel or revise any of the orders, acts or proceedings of the Director or of any District Collector, including those passed, done or taken in the exercise of revisional powers.
