[* * *] [Omitted by U.P. Act No. 20 of 1997.][219. Revision. - (1) The Board or the Commissioner or the Additional Commissioner or the Collector or the Record Officer, or the Settlement Officer, may call for tire record of any case decided or proceeding held by any revenue Court subordinate to him in which no appeal lies or where an appeal lies but has not been preferred, for the purpose of satisfying himself as to tire legality or propriety of the order passed or proceeding held and if such subordinate revenue Court appears to have -(a)exercised a jurisdiction not vested in it bylaw, 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 or the Collector or the Record Officer, or tire Settlement Officer, as tire case may be, pass such order in the case as he thinks fit.(2)If an application under this section has been moved by any person either to tire Board, or to the Commissioner, or to the Additional Commissioner, or the Collector or to the Record Officer or to the Settlement Officer, no further application by the same person shall be entertained by any other of them.] [Substituted by U.P. Act No. 20 of 1997.]
