Section 20 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
20. Revision.
- The Government may, suo motu or on application made to it by the aggrieved person, call for the records of any application/appeal in which an order has been passed by the Authorised Officer or by the Appellate Authority and if it appears to the Government that the order is improper or illegal, the Government may pass such order as it deems fit.
