Section 46 in Telangana Mining Settlements Act, 1956
46. Power of Revision.
- The Government may at any time for the purpose of satisfying itself as to, the correctness, legality or propriety of any order passed by or as to the regularity of the proceedings of, the Board or officer subordinate to the Government or the Board acting in the exercise of any power or authority conferred by or under this Act, call for and examine the record of any case pending before, or disposed of by, such Board or officer and may pass such order with reference thereto as it thinks fit:Provided that no order shall be reversed unless notice has been given to the parties interested to appear and be heard in support of such order.
