Section 45A(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)Subject to the provisions of this section, the Commissioner may suo motu or on an application made to him by an aggrieved person or on a reference made in this behalf by the State Government, at any time -(a)call for the record of any inquiry or proceedings under [section 25 (except in cases where an appeal has been filed), or as the case may be, section 27] for the purpose of satisfying himself as to the legality or propriety of any inquiry or proceedings (or any part thereof), and(b)pass such order thereon as he deems fit after giving the parties concerned a reasonable opportunity of being heard:Provided that, except in the case of a reference from the State Govern,, no such record shall be called for after the expiry of a period of one ye, [from the date the award of compensation is made by the Collector under section 25, or as the case may be, the grant of land is made by the Collector under section 27] [These words and figures were substituted for the words and figures 'from the date the grant of land is made by the Collector under section 27,' by Maharashtra 60 of 1977, Section 5(2).],
