Section 10A(1) in Tamil Nadu Land Encroachment Act, 1905
(1)Any decision or order passed under this Act may be revised either suo motu or on application-(a)by the District Collector, if such decision or order was passed by [xxx] a Deputy Tahsildar, Tahsildar or Collector;(b)by the [Commissioner of Land Administration] [Substituted for the word 'Board of Revenue' by section 3 of the Tamil Nadu Land Encroachment (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1996).] if such decision or order was passed by any officer [other than the appellate authority] [Added by section 4(ii) section 3 of the Tamil Nadu Act 1 of 1996.];(c)by the State Government if such decision or order was passed by the [appellate authority or the [Commissioner of Land Administration] [Substituted for the words 'by the Board of Revenue by section 4(iii) of the Tamil Nadu Land Encroachment (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1996).]).
