Section 10(2) in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951
(2)If in any case it shall appear to the Government that any decision or orders passed in any proceedings called for under sub-section (1) requires to be modified annulled or reversed, it may pass such orders thereon as it deems fit:][ Provided that no such order which adversely affects any person shall be passed under this section unless such person has been given reasonable opportunity of being heard] [This proviso was added by Gujarat 9 of 1960 section 3 (e).].
