Section 18(1) in Tamil Nadu Business Facilitation Act, 2018
(1)Notwithstanding anything contained in any State law for the time being in force, the State Single Window Committee may, either suo motu or on an application, examine any order passed by any Competent Authority, rejecting any clearance or approving it with modification, and if the State Single Window Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the State Single Window Monitoring Committee with remarks and relevant documents for a decision.
