Section 15(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(2)The Settlement Commissioner may, at any time for the purpose of satisfying himself as to the legality or propriety of any order passed by, or as to the regularity of the proceedings of, the Compensation Officer, call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference there to as he thinks fit :Provided that he shall not vary or reverse any order unless notice has been given to the parties interested to appear and be heard in support of such order.
