Section 282(3) in Telangana Panchayat Raj Act, 2018
(3)The Government may suo-moto at any time or on an application received from any person interested within ninety days of the passing of an order under sub-section (1), review any such order if it was passed by them under any mistake, whether of fact or of law or in ignorance of any material fact. The provisions contained in the proviso to subsection (1) and in sub-section (2) shall apply in respect of any proceeding under this sub-section as they apply to a proceeding under sub-section (1).
