Section 110 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
110. Revisional powers of Collector.
(1)Where no appeal has been filed within the period provided for it, the Collector may, suo motu or on a reference made in this behalf by [**] [The words 'the Commissioner or' were deleted by Gujarat 15 of 1964, Section 4, Schedule] the State Government, at any time,-(a)call for the record of any inquiry or the proceedings of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal or the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal, as the case may be, and(b)pass such order thereon as he deems fit :Provided that, no such record shall be called for after the expiry of one year from the date of such order and no order of such [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard.(2)Where any order under Section 81 is made by an Assistant or Deputy Collector performing the duties or exercising the powers of the Collector or by an officer specially empowered by the State Government to perform the functions of the Collector under this Act, such order shall be subject to revision by the Collector and the provisions of subsection (1) shall apply to the proceedings of the Assistant or Deputy Collector or officer concerned, as they apply to the proceedings of a [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal.
