Section 5(3) in Gujarat Surviving Alienations Abolition Act, 1963
(3)Where from a decision of the Collector no appeal is filed under sub-section (2), the State Government may, after the expiry of the period for appeal but not later than one year from the date of the decision, call for the record of the proceeding on the Collector for the purpose of satisfying itself as to the legality, propriety or regularity of such proceeding or decision and may pass such order thereon as it thinks fit.
