Section 114A(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The Government may, either on their own motion or on application by any person aggrieved by an order of the Government under item (iii) of clause (a) or the second proviso to clause (a) of sub-section (1) of section 47 or the second proviso to sub-section (1) of section 49, review any such order,-(a)on the basis of the discovery of new and important facts-(i)which were not then within the knowledge of the Government when the order was made; or(ii)which, after the exercise of due diligence where not then within the knowledge of the applicant or could not be produced, by him when the order was made; or(b)on the basis of some mistake or error apparent on the face of the record; or(c)for any other sufficient reasons and pass such order thereon as they think fit:Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter:Provided further that no application for review shall be preferred more than once in respect of the same order.
