82. Power to call for records and proceeding and reference to State Government or Board.
-The Settlement Commissioner or the Director of Land Records or a Collector may call for and examine the record of any case decided or proceedings held by any Revenue Court or officer subordinate to him for the purpose of satisfying himself as to the legality or propriety of the order passed and as to the regularity of proceedings;and if he is of opinion that the proceedings taken or order passed by such subordinate Court or officer should be varied, cancelled or reversed, he shall refer the case with his opinion thereon for the orders of the Board, if the case is of a judicial nature or connected with settlement, or for the orders of the State Government if the case is of a non-judicial nature not connected with settlement;and the Board or the State Government, as the case may be, shall thereupon pass such order as it thinks fit.
