Section 320 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
320. Powers of review.
- The State Government may; either on its own motion or on the application of any party interested, review any order passed by itself or any sanction or approval given under this Act, and the Director or the Collector may, similarly, review an order passed by himself or any sanction or approval given by him under this Act, and pass such order in reference thereto as it or he thinks fit:Provided that -(i)no order shall be varied or reversed or no sanction or approval reviewed unless notice has been given to the parties interested to appear and be heard;(ii)no order from which an appeal has been made, or which is the subject of any revision proceedings, shall so long as such appeal or proceedings are pending be reviewed;(iii)no order affecting any question of right between private persons shall be reviewed, except on the application of a party to the proceedings and no application for the review of such order shall be entertained unless it is made within ninety days from the passing of the order.
