Section 9(7) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
(7)After hearing the appears, the State Government may, for reasons to be recorded in writing, confirm, modify, or rescind the decision appealed against, or may direct such further investigation to be made of such additional evidence, to be taken, as it may think necessary; or may itself take such additional evidence, or may remand the case for disposal with such directions as it thinks fit.
