Section 63(2) in Saurashtra Land Reforms Act, 1951
(2)The Government may call for and examine the record of any inquiry or proceedings of the Mamlatdar or the Collector acting under this Act, for the purpose of satisfying itself as to the legality or propriety of any decision or order passed, and as to the regularity of the proceedings of such officer, and, if, in any case, it shall appear to the Government that any decision or order or proceedings so called for should be modified, annulled or reversed, it may pass such order thereon as it deems fit :Provided that the Government shall not pass any order in the exercise of its powers under this sub-section-(i)in any case in which an application for revision against any decision or order of the Collector has been made under this Act to the Revenue Tribunal or until such application is barred by limitation."3. Validation of certain orders passed by Government. - Not withstanding anything contained in any order, judgment or decree of a Court, all orders passed, or any action taken by Government before the date of the coming in to force of this Act in the exercise of purported exercise of the jurisdiction vested, or powers conferred by section 63 of the Saurashtra Land Reforms Act, 1951, shall be deemed to be and are hereby declared to have been validly passed or taken as if such jurisdiction was vested in, and such powers were conferred on Government on the date of the comming into force of the said Act.".(ii)in any case in which an appeal against any decision or order of the Mamlatdar has been preferred under this Act to the Collector or until such appeal is barred by limitation.
