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State of Gujarat - Section

Section 211 in The Bombay Land Revenue Code, 1879

211. Power of [State] [The words 'Provincial government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government and of certain revenue officers to call for and examine records and proceedings of subordinate officers.

- The [[State] [The words 'Provincial government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] [This proviso was added, by Bombay 3 of 1932, section 2 (2).] and any revenue officer, not inferior in rank to [an Assistant or Deputy Collector] [These words were substituted for the word 'Collector' by Bombay 4 of 1913, section 76(a).] or a Superintendent of Survey, in their respective departments, may call for and examine the record of any inquiry or the proceedings of any subordinate revenue officer for purpose of satisfying [itself or himself, as the case may be,] [The words 'itself or himself as the case may be' were substituted for the words 'himself' by the Adaptation of Indian Laws Order in Council.] as to the legality or propriety of any decision or order passed, and as to the regularity of the proceedings of such officer.The following officer may in the same manner call for and examine the proceedings of any officer subordinate to them in any matter in which neither a formal nor a summary inquiry has been held, namely, [***] [The words 'an assistant or Deputy Collector' were repealed by Bombay 4 of 1913 section 76 (b).] a Mamlatdar, a Mahalkari, [an] [This article was substituted for the word 'and' by the Amending Act, 1895 (16 of 1895).] Assistant Superintendent of Survey and an Assistant Settlement Officer.And to pass orders thereupon. - If in any case, it shall appear to the [ [State] [The words 'Provincial government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], or to such officer aforesaid, that any decision or order or proceedings so called for should be modified, annulled or reversed, [it or he] [The words 'it or he' were substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] may pass such order thereon as [it or he] [The words 'it or he' were substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] deems fit.[ Provided that an Assistant or Deputy Collector shall not himself pass such order in any matter in which a formal inquiry has been held, but shall submit the record with his opinion to the Collector, who shall pass such order thereon as he may deem fit.] [This proviso was added by Bombay 4 of 1913, section 76©.].