Section 53(4) in The Karnataka Minor Mineral Concession Rules, 1994
(4)On receipt of an application for revision under sub-rule (1), (2) or (2A) the Controlling Authority, or as the case may be, the State Government, may call for the records of the case and pass such order thereon as he or it may deem fit:Provided that no order under this rule shall be made to the prejudice of any person unless he has been given a reasonable opportunity of being heard.
