44. [Control of Commissioner and State Government.] [These words were substituted for the word 'Control of Provincial Government' by the Adaptation of Indian Laws Order in Council.]
- All orders or proceedings under this Act, other than orders or proceedings of the District Court, shall be subject of the supervision and control of the [Commissioner and the State Government] [These words were substituted for the words 'State Government' by Bombay 8 of 1958 Section 3, Schedule.]; and the [Commissioner and the State Government] [These words were substituted for the words 'State Government' by Bombay 8 of 1958 Section 3, Schedule.] may, if [he or it] [These words were substituted for the word 'it' by Bombay 8 of 1958, Section 3 Schedule.] thinks fit, revise, modify, or reverse any such order or proceeding, whether an appeal is presented against any such order -or proceeding or not.
