Section 331(2) in The Chhattisgarh Municipalities Act, 1961
(2)On examining the records the State Government may modify or reverse the order of a [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector, prescribed authority or any other officer appointed or authorised by the State Government under this Act as it deemed fit:Provided that no order shall be varied or reversed unless notice has been given to the parties interested to appear and to be heard in support of such order.
