Section 333(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The Board or the Commissioner or the Additional Commissioner may call for the record of any suit or proceeding [other than proceeding under sub-section (4-A) of Section 198] decided by any court subordinate to him in which appeal lies or where an appeal lies but has not been preferred, for the purpose of satisfying himself as to the legality or propriety of any order passed in such suit or proceeding and if such subordinate court appears to have;(a)exercised a jurisdiction not vested in it by law; or(b)failed to exercise a jurisdiction so vested, or(c)acted in the exercise of jurisdiction illegally or with material irregularity;the Board or the Commissioner or the Additional Commissioner, as the case may be, may pass such order in the case as he thinks fit.
