Section 9 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
9. [ Revision. [Substituted with the marginal heading by Act No.9 of 1994.]
- The Collector may either suo-motu or on an application made to him, call for and examine the record of any Recording Authority, Mandal Revenue officer or Revenue Divisional Officer under section 3, 5, 5A or 5B, in respect of any record of rights prepared or maintained to satisfy himself as to the regularity, correctness, legality or propriety of any decision taken, order passed or proceedings made in respect thereof and if it appears to the collector that any such decision, order or proceedings should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly:Provided that no such order adversely affecting any person shall be passed under this section unless he had an opportunity of making a representation.]
