Section 83(1) in Kerala Revenue Recovery Act, 1968
(1)The Board of Revenue may, either of its own motion or on an application by any person interested, call for any proceeding which has been taken by the Collector or the authorised officer under this Act and may make such inquiry or cause such inquiry to be made and, subject to the provisions of this Act, may pass such orders as it thinks fit:Provided that no order shall be passed under this sub-section without previous notice to the party who may be affected by such order.
