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18. Power of chief Commissioner to call for records of Village Authorities, sub-divisional magistrate or Deputy Commissioner.- The Chief Commissioner may at any time call for and examine the record of any proceeding before a Village Authority, village court, sub-divisional magistrate or Deputy Commissioner under section 17 for the purpose of satisfying himself as to the correctness, legality or propriety of any finding, sentence or order recorded or passed and after perusing the record set aside, modify or confirm such finding, sentence or order: Provided that where an order has been made by the court of session in an appeal preferred under sub-section (2) of section 17, the Chief Commissioner shall not interfere with such appellate order.    |
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