Section 14 in Tripura Horticultural Nurseries (Regulation) Act, 2013
14. Revision.
- i. The State Government may, at any time, on its own motion or on an application made to it by an aggrieved person, for the purpose of satisfying itself as to the legality or propriety of any order, passed by any authority under this Act, call for and examine the record of any case and may pass such order, as it thinks fit;Provided that, the State Government shall not exercise the power conferred on it under this section, in respect of an order against which an appeal under section 13 of this Act is pending or, in respect of a case in which the appeal has not been preferred, before the expiry of the time limit prescribed thereof.Provided further that, the State Government shall not pass any order under this section, which adversely affects any person, unless such person has been given a reasonable opportunity of being heard.ii. An order passed under this section shall be final.
