Section 331 in The Chhattisgarh Municipalities Act, 1961
331. Power of State Government of Revision.
(1)The State Government may, for the purpose of satisfying itself as to the correctness, legality or propriety of any order passed by a [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector, prescribed authority or any officer appointed or authorised by the State Government under this Act, call for the connected records and may in doing so direct that pending the examination of the record such order be held in abeyance.(2)On examining the records the State Government may modify or reverse the order of a [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector, prescribed authority or any other officer appointed or authorised by the State Government under this Act as it deemed fit:Provided that no order shall be varied or reversed unless notice has been given to the parties interested to appear and to be heard in support of such order.
