Section 6 in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
6. Revision-
The Government may, at any time, either suo motu or on an application call for and examine the records relating to any order passed, or proceedings taken by the Collector under this Act or by the appellate authority under section 5, for the purpose of satisfying themselves as to the legality or propriety of such order or as to the regularity of such proceedings and pass such order in reference thereto as they think fit:Provided that no order adversely affecting any person shall be passed under this section unless such person has been given an opportunity ofmaking his representation.
