Section 11 in Tamil Nadu Panchayats (Restriction Control to Regulate the use of Porambokes in Ryotwari Tracts) Rules, 2000
11. Power of the Government.
- The Government in respect of an order passed by the Commissioner of Land Administration may, either suo motu or an application by the aggrieved party, call for and examine the records and for reasons to be recorded in writing, annul or modify or remit for reconsideration of such order on grounds of material irregularity or mistake of fact or misrepresentation or on the ground of public interest:Provided that no order prejudicial to any person shall be passed unless the person concerned is given a reasonable opportunity of showing cause.
