Section 21(9) in Kerala Land Assignment Rules, 1964
(9)[ The Government may at any time revise, cancel or alter on their own motion or otherwise any decision made or order passed by the Tahsildar, [an officer authorised by the Government under rule 23A] [Inserted by G.O. (P) 687/67/Rd. published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.], Revenue Divisional Officer, District Collector or the Board of Revenue under these rules:Provided that no such decision or order shall be revised, cancelled or altered under this sub-rule without giving the party affected thereby a reasonable opportunity of being heard.]Registers and Accounts to be Maintained
