Section 16(1) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(1)The Government may, either suo motu or on application made by any person aggrieved by any order, decision or direction of the nuclear installation local authority or the District Collector, call for and examine the record of and proceeding under this Act to satisfy themselves as to the regularity of such proceeding or the correctness, legality or propriety of an order or decision made or direction issued therein and if, in any case, it appears to the Government that any such order, decision or direction should be modified, annulled, reversed or remitted for re-consideration, they may pass orders accordingly:Provided that where under this Act an appeal lies and no appeal is preferred, no application by way of revision shall be entertained at the instance of the person who could have appealed.
