Section 6A in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
6A. [ Revision. The State Government may, either suo motu or on an application by any party aggrieved by any order under this Act within sixty days from the date of such order, call for, and examine, the records of any proceedings disposed of by the authorised officer or by the authority referred to in sub-section (1) of section 5 or by the officer referred to in section 6, as the case may be, for the purpose of satisfying itself as to the correctness, legality or propriety of any such proceedings and of any order passed therein, and may pass such order in relation thereto as it may deem fit:
Provided. that no order adverse to any person shall be passed without giving him an opportunity to show cause against the proposed order:Provided further that no application for revision under the section shall be entertained where an appeal has been or could have been preferred under section 5 or where an application for adjudication has been or could have been made under section 6.] [Inserted by the West Bengal, Act No. 48 of 1994, published in the Calcutta Gazette, Extraordinary, Part III, section 3, dated 17.01.1995.]
