Section 82 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
82. Revision by the Land Commissioner.
- The Land Commissioner may call for and examine the record of any authorized officer in respect of any proceeding [under sections 9(3), 12, 13,14(1), 14(2), 17(3), 18(4), 50(5) or 50 (9) or the record of any proceeding under sub-section (2) of section 54] [Substituted for the words 'under section 9(3), 17(3) or 18(4)' by section 31,17(i) of Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] and in respect of any other proceeding under this Act not being a proceeding in respect of which a suit or an appeal [xxx] [The words 'or revision ' were omitted by section 3(17)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] to the Land Tribunal is provided by this Act to satisfy himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon, and if, in any case, it appear to the Land Commissioner that any such proceeding, decision or order should be modified, annulled, reversed or remitted for reconsideration, he may pass orders accordingly:Provided that the Land Commissioner shall not pass any order prejudicial to any party unless he has been given a reasonable opportunity of being heard.
