Section 7 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
7. Revision.
- [The District Collector or such officer as may be specified by the Government in this behalf] [Substituted for 'The District Collector' by section 3(i) of the Tamil Nadu Act 34 of 1972.] may of his own motion or on the application of a party call for and examine the record of any record officer of appellate authority within his jurisdiction in respect of any proceeding under this Act and pass such orders as he may think fit :Provided that [the District Collector or the said officer] [Substituted for 'the District Collector' by Tamil Nadu Act 34 of 1972.] shall not pass any order prejudicial to any party unless he has been given a reasonable opportunity of being heard.
