Section 17 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
17. Review.
(1)The Government or competent authority, may, either on its own motion or on an application made by any interested party, review an order passed by it or any of its predecessors in office and on so reviewing, modify, reverse or con firm, any order passed by it or any of its predecessors in office.(2)An application for review of an order under sub-section (1) shall not be entertained unless it is made within thirty days from the passing of the order, or unless the applicant satisfies such authority that he had sufficient cause for not making the application within that period.(3)An order shall not be modified or reversed unless reasonable notice has been given to the parties affected thereby to appear and be heard in support of the order.
