Section 85(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)[ Whenever an order is made by the prescribed authority under sub-section (1), it shall forthwith and in no case later than ten days from the date of order, forward lo the State Government or the Officer nominated by the State Government for this purpose, copy of the order with the statement of reasons for making it, and the State Government or the officer nominated by it [may confirm, set aside, revise or modify the order or direct that it shall continue to be in force with or without modification permanently or for such period as may be deemed fit :] [Substituted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).]Provided that no order of the prescribed authority passed under sub-section (1) shall be confirmed, [set aside] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).], revised or modified by the State Government or the officer nominated by it without giving the Panchayat concerned a reasonable opportunity of being heard against the proposed order].
