Section 19(1) in Andhra Pradesh Industrial Single Window Clearance Act, 2002
(1)The State Committee may, either suo motu or on an application, examine any order passed by any competent authority, rejecting any clearance or approving it with modification, and if the State Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Empowered Committee with remarks and relevant documents for a decision.
