(2)On receipt of any such application under sub-section (1), the Central Government shall, after considering the application of the aggrieved person and any report thereon which the officer or authority making the order may submit, make such order in relation to the application as it deems fit, and the decision of the Central Government shall be final.[15-A. Review. [Inserted by Act 6 of 2004, Section 13 (w.e.f. 3.12.2004).]
