(1)The Tribunal, any Revenue Officer not inferior in rank to an Assistant Commissioner, and any Survey Officer not inferior in rank to a [Deputy Director of Land Records] [Inserted by Act 33 of 1975 w.e.f. 10.7.1975.] or an Assistant Settlement Officer in their respective departments, may call for and examine the record of any inquiry or the proceedings of any subordinate officer under this Act [or under section 54 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908)] [Inserted by Act 33 of 1975 w.e.f. 10.7.1975.] for the purpose of satisfying itself or himself, as the case may be, as to the legality or propriety of the proceedings of such officer.[Proviso x x x] [Omitted by Act 33 of 1975 w.e.f. 10.7.1975.][Explanation. - For the purposes of this sub-section,-(i)Special Deputy Commissioner shall be deemed to be not subordinate to the Deputy Commissioner; and(ii)all revenue officers shall be deemed to be subordinate to the Tribunal.](1A)[ x x x] [Omitted by Act 33 of 1975 w.e.f. 10.7.1975.](2)If, in any case, it shall appear to the Tribunal [x x x] [Inserted by Act 5 of 1970 w.e.f. 23.10.1969 and omitted by Act 33 of 1975 as amended by Act 22 of 2000 w.e.f. 10.7.1975.] or to such officer aforesaid, that any decision or order or proceedings so called for should be modified, annulled, or reversed, the Tribunal [x x x] [Inserted by Act 5 of 1970 w.e.f. 23.10.1969 and omitted by Act 33 of 1975 as amended by Act 22 of 2000 w.e.f. 10.7.1975.] or such officer may pass such order as may be deemed fit:Provided that no order shall be modified, annulled, or reversed unless notice has been served on the parties interested and opportunity given to them of being heard.(3)[ No application for revision under this section and no power of revision on such application shall be exercised against any order in respect of which an appeal under this Chapter has been preferred and no application for revision shall be entertained unless such application is presented within a period of four months from the date of such order:Provided that any Revenue Officer or Survey Officer referred to in sub-section (1) may exercise power under this section in respect of any order against which no appeal has been preferred under this Chapter, at any time within three years from the date of the order sought to be revised.Explanation. - In computing the period of limitation for the purpose of this sub-section, any period during which any proceeding under this section is stayed by an order or an injunction by any court shall be excluded.] [Substituted by Act 33 of 1975 w.e.f. 10.7.1975.]
