Section 7B in The Maharashtra Electricity Duty Act, 1958
7B. Revision.
- Where no appeal is made under section 7A, the State Government may, at any time, suo motu, for the purpose of satisfying itself as to the legality or propriety of the decision of the authority under sub-section (1) of section 4A, call for and examine the record or the case. If it appears to the State Government that any decision so called for should be modified, annulled or reversed, the State Government may, after giving the person affected thereby an opportunity of being heard pass such order thereon as it thinks just.]
