Section 67(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)The Government may [either suo motu or on an application by an aggrieved person] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.] call for the records of any proceedings of the Board or any officer subordinate to the Board for the purpose of satisfying itself as to the legality or propriety of any order or proceedings and may pass such order with respect thereto as it thinks fit.
