Section 417(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The Government may, at any time, for the purpose of satisfying itself as to the legality or propriety of any order passed by the Commissioner or any officer subordinate to him in exercise of the powers 'conferred by or under this Act, or as to the regularity of the proceedings of any meeting of the Corporation or Mayor-in-Council, held in pursuance of the provisions of this Act call for, and examine the record of any case pending before or disposed of by the Commissioner, the Corporation or a Mayor-in-Council and may pass such orders in reference there to as it thinks fit :Provided that no order shall be varied or reversed unless notice has been given to the parties interested to appear or to be heard in support of such order.
