Section 37 in The Gujarat Agricultural Lands Ceiling Act, 1960
37. Collector's power of revision.
- Where no appeal has been filed within the period provided for it, the Collector may, suo motu or on a reference made in this behalf by [* * *] [The words 'the Commissioner' were deleted by Gujarat 15 of 1964, Section 3, Schedule] the State Government, at any time,-(a)call for the record of any inquiiy of the proceedings of any Mamlatdar or of the Tribunal other than the proceedings of an award for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such Mamlatdar or Tribunal as the case may be, and(b)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 or Tribunal shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard.
