(5)Notwithstanding anything hereinbefore contained, the Collector may call for the record of any case in which any Deputy Collector has passed a decree or Order to which this Section applies, if it appears that such officer has exercised a jurisdiction not vested in him by law, or has failed to exercise jurisdiction so vested, or has acted in the exercise of his jurisdiction illegally or with material irregularity; and the Collector may pass such Order as he thinks fit.Explanation. - A question as to the regularity of the proceedings in publishing or conducting a sale in execution of a decree for appears of rent is not a question relating to title to land or to some interest in land as between parties of the suit.
