(1)The Tribunal, any Revenue Officer not inferior in rank to an Assistant Commissioner, and any Survey Officer not inferior in rank to a [Deputy Director of Land Records] [Inserted by Act 33 of 1975 w.e.f. 10.7.1975.] or an Assistant Settlement Officer in their respective departments, may call for and examine the record of any inquiry or the proceedings of any subordinate officer under this Act [or under section 54 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908)] [Inserted by Act 33 of 1975 w.e.f. 10.7.1975.] for the purpose of satisfying itself or himself, as the case may be, as to the legality or propriety of the proceedings of such officer.[Proviso x x x] [Omitted by Act 33 of 1975 w.e.f. 10.7.1975.][Explanation. - For the purposes of this sub-section,-(i)Special Deputy Commissioner shall be deemed to be not subordinate to the Deputy Commissioner; and(ii)all revenue officers shall be deemed to be subordinate to the Tribunal.]
