Section 7(1) in Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977
(1)The Government may, suo motu or shall, on an application made in this behalf by the person aggrieved, for the purpose of satisfying themselves as to the legality or propriety of any order passed by a competent authority, granting or refusing to grant any certificate under section 6, call for and examine the record of the case and may pass such order in reference thereto as they think fit.
