Section 157(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)The State Government may, at any time, call for the records of any case pending before or disposed of by the Deputy Commissioner:Provided that this power shall not be exercised by the State Government when an appeal has been preferred to it under sub-section (3):Provided further that the State Government shall not under this subsection pass an order revising or modifying an order affecting any person without giving such person an opportunity of being heard.
