Section 84(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(1)The Government or the Competent Officer may, either 'Suo-moto' or on the application of any party interested, review any order passed by itself or himself or any of its or his predecessors in-office and such orders in reference thereto as it or he thinks fit:Provided that,(i)no order shall be revised or reversed without giving opportunity to the parties of being heard.(ii)no order, from which an appeal has been preferred shall, so long as such appeal is pending, be reviewed.
