Section 61C in The Indian Forest (Maharashtra Amendment) Act, 1984
61C. Revision. - Any Forest Officer not below the rank of Conservator of Forests specially empowered by the State Government in this behalf by notification in the Official Gazette, may suo motu call for and examine the record of the order of the authorised officer under section 61A; and may make such inquiry or cause such inquiry to be made and may pass such orders as he deems fit :
Provided that no such record shall be called for after the expiry of 30 days from the date of such order, and no order under this section shall be passed if in the meanwhile, an appeal has been filed under section 61D against the order of the authorised officer :Provided further that no order prejudicial to a person shall be passed under this section without giving him an opportunity of being heard.
