Section 318 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
318. Revisional powers of State Government.
- The State Government may, at any time, for the purpose of satisfying itself as to the legality or propriety of any order passed by or as to the regularity of the proceedings of, any Council or of any officer subordinate to such Council or the State Government, acting in exercise of any power conferred on it or him by or under this Act, call for and examine the record of any case pending before or disposed of by such Council or officer and may pass such order in reference thereto as it thinks fit:Provided that, no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard:Provided further that, no such order shall be passed in any case in which an appeal is provided and has been preferred or has been decided:Provided also that, no such record shall be called by the State Government after one year from the date of passing of the order by the Council or the officer concerned.
