Section 14 in The Assam Frontier (Administration of Justice) Regulation, 1945
14. Revision.
- The Governor may at any time call for the proceedings in any matter under Section 12 or Section 13, and may modify or set aside an order of a village authority passed under sub-section (2) of Section 12, or an order, original or appellate passed by the Deputy Commissioner or an Assistant Commissioner under either of those sections.
