Section 114A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
114A. [ Power of Government to review. [Inserted by Tamil Nadu Act 39 of 1996.]
(1)The Government may, either on their own motion or on application by any person aggrieved by an order of the Government under item (iii) of clause (a) or the second proviso to clause (a) of sub-section (1) of section 47 or the second proviso to sub-section (1) of section 49, review any such order,-(a)on the basis of the discovery of new and important facts-(i)which were not then within the knowledge of the Government when the order was made; or(ii)which, after the exercise of due diligence where not then within the knowledge of the applicant or could not be produced, by him when the order was made; or(b)on the basis of some mistake or error apparent on the face of the record; or(c)for any other sufficient reasons and pass such order thereon as they think fit:Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter:Provided further that no application for review shall be preferred more than once in respect of the same order.(2)Every application for review shall be preferred within such time and in such manner as may be prescribed.(3)The decision or order passed on the application for review shall be final.(4)The Government may pass such interlocutory orders pending the decision on the application for review as the Government may deem fit.(5)The Government may award costs in any proceedings for review to be paid by the applicant as they deem fit.]
