Section 7 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
7. Power of control of the [Board of Revenue.] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.]
- The [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] shall have power-(a)to give effect to the provisions of this Act;(b)to issue instructions for the guidance of the Settlement Officer and Assistant Settlement Officers;(c)to cancel or revise within such period as may be prescribed any of the orders, acts or proceedings of any Settlement Officer other than those in respect of which an appeal lies to the Tribunal.
