Section 76A in The Bombay Tenancy and Agricultural Lands Act, 1948
76A. [ Revisional powers of Collector. [Section 76A was inserted by Bombay 38 of 1957, section 25]
- Where no appeal has bee filed within the period provided for it, the Collector may, suo motu or on reference made in this behalf by [***] state Government, at any time,-(a)call for the record of any inquiry or the proceeding of any Mamlatdar or Tribunal for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such Mamlatdar or Tribunal, as the case may be, and(b)pass such order thereon as he deems fit:Provided that, [no such record shall be called for after the expiry of one year from the date of such order and] [These words were inserted by Bombay 16 of 1948, section 234.] no order of such Mamlatdar or Tribunal shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard.]
