Section 49G in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
49G. Review. - The Special Court may in order to prevent miscarriage of justice review its judgment or order passed under Section 49-E, but no such review shall be entertained except on the ground that it was passed under a mistake of fact, ignorance of any material fact or any error apparent on the face of the record :
Provided that it shall be lawful for the Special Court to admit or reject review petitions in circulation without hearing the petitioner :Provided further that the Special Court shall not allow any review petition and set aside its previous order or judgment without hearing the parties affected.
