Section 35 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
35. Power of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were inserted by Bombay 8 of 1958, Schedule] to call for proceedings.
- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Commissioner in respect of such matters as the State Government may by general or special order specify in this behalf] [These words were inserted by Bombay 8 of 1958, Schedule] may at any time for the purpose of satisfying itself [or himself, as the case may be,] [These words were inserted by Bombay 8 of 1958, Schedule] as to the legality or propriety of any order passed by any officer under this Act call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference thereto as it [or he, as the case may be,] [These words were inserted by Bombay 8 of 1958, Schedule] thinks fit:[Provided that no order shall be varied or revised until the parties interested have been given a reasonable opportunity of showing cause against the proposed variation or revision of the order.] [This proviso was added by Bombay 61 of 1958, Section 3(22).]
