Section 9 in Haryana Evacuee Properties (Management and Disposal) Act, 2008
9. Certain residuary Powers of State Government.
- The State Government may at any time call for the record of any proceedings under this Act and may pass such order in relation thereto as in its opinion the circumstances of the case require and as is not inconsistent with any of the provisions contained in this Act or the rules made thereunder:Provided that the powers of State Government under this section shall be exercised by the Secretary:Provided further that no order which prejudicially affects the interest of any person shall be passed under this section without giving him a reasonable opportunity of being heard.
