Section 12D in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
12D. Revisionary powers of Collector.
- When no appeal has been filed within the period provided for it, the Collector may, suo motu or on a reference made by the Government, at any time call for the record of any inquiry or the proceeding of the Mamlatdar for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceeding of, such Mamlatdar and pass such order thereon as he deems fit:Provided that no such record shall be called for after the expiry of one year from the date of such order and no order of such Mamlatdar shall be modified, annulled or reversed, unless opportunity has been given to the interested parties to appear and be heard.
