Section 36 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
36. Revision.
- The Government may, either suo motu or on application within sixty days from any party aggrieved by any order, call for the record of any case disposed of by the Competent Authority, or Appellate Authority for the purpose of satisfying itself as to the correctness, legality or propriety of any proceedings or of any order made therein and may pass such order in relation thereto as it may deem fit :Provided that no order adverse to any person shall be passed without giving him an opportunity to show cause against such proposed order :Provided further that no revision application will be entertained when an appeal has been or could have been filed against the order.
