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State of Telangana - Section

Section 62 in Telangana Irrigation Act, 1357 F.

62. Power of revision.

- The Government may, for the purpose of satisfying itself as to the legality and the regularity of any proceeding of a Collector or an Irrigation officer, call for and examine the relevant papers of the proceedings under this Act.When on examining the papers of any case, the Government considers that the order or decision of such officer should be amended, it may amend or cancel such order or decision or pass such other order as it may think fit.