Section 90(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)The Government may, of their own motion or on application, call for and examine the record of any officer or authority in respect of proceedings not being a proceeding in respect of which any appeal, revision or review is provided for under this Act) to satisfy themselves as to the regularity of such proceeding or the correctness, legality or propriety of any decision passed or order made therein; and if, in any case, it appears tot he Government that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, they may pass orders accordingly:Provided that the Government shall not pass any order prejudicial to any person unless he has had a reasonable opportunity of making his representation.
