Section 90 in Tamil Nadu Town and Country Planning Act, 1971
90. Power of Government to call for records and pass orders.
(1)The Government may, of their own motion or on application, call for and examine the record of any officer or authority in respect of proceedings not being a proceeding in respect of which any appeal, revision or review is provided for under this Act) to satisfy themselves as to the regularity of such proceeding or the correctness, legality or propriety of any decision passed or order made therein; and if, in any case, it appears tot he Government that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, they may pass orders accordingly:Provided that the Government shall not pass any order prejudicial to any person unless he has had a reasonable opportunity of making his representation.(2)No application to the Government for the exercise of their power under subsection (1) shall be made-(a)in respect of any proceeding of any officer or authority, or of any decision passed or order made in any such proceeding, unless an appeal, revision or review had already been preferred in respect of such proceeding, decision or order under this Act and such appeal, revision or review had been disposed of; or(b)after the expiry of such period as may be prescribed.(3)The Government may suspend the execution of any decision or order pending the exercise of their powers under sub-section (1) in respect thereof.
