Section 39 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
39. Revision by the Commissioner, Land Administrations.
(1)Every revision against the orders of the Director of Survey and Settlements under section 53 shall be preferred to the Commissioner, Land Administrations within thirty days from the date of receipt of the order.(2)On receipt of the revision petition, the Commissioner, Land Administrations shall fix a date for hearing and issue notice in Form No. 17 to the parties concerned. He shall give them a reasonable opportunity of being heard before passing orders.(3)[ The Commissioner of Land Administration may of his own motion call for and examine the record of the Settlement Officer/Director of Survey and Settlement in respect of any proceedings under section 53 of the Act to satisfy himself as to the regularity of such proceedings, or the correctness, legality or propriety of any decision passed or order made therein; and, if, in any case, it appears to the Commissioner of Land Administration that any such decision or order should be modified, omitted, reversed or remitted for reconsideration, he may pass order accordingly.] [Added by G.O. Ms. No. 1, C. T. & R. E., dated the 2nd January 1986.]
