Section 9(3) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(3)The Collector may, either suo-motu or on application, review any order passed under sub-section (1),-(a)on the basis of a mistake or error apparent on the face of a record;(b)on the basis of new facts brought to his notice after the order was made; or(c)for any other reason, to be recorded in writing:Provided that the Collector shall not pass an order under this sub-section prejudicially to any person unless such person has been given a reasonable opportunity of making his representation.
