Section 23 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
23. Power of State Government to review.
- The State Government may call for and examine the records of any proceeding before the Competent Authority or the Appellate Authority within thirty days from the date of any order made by the Competent Authority or the Appellate Authority, as the case may be, and make such orders thereon as it may think fit.
