Section 14 in THE DELHI URBAN ART COMMISSION ACT, 1973
14. Power to revise decision in certain cases.—Nothing contained in this Act shall preclude the
Central Government from calling for and examining, on its own motion, if it considers it necessary so todo in the public interest, any case in which a decision has been made by the Commission under section 12but no appeal lies thereto, and passing such order thereon as it thinks fit:Provided that no such order shall be made prejudicially affecting any person except after giving himan opportunity of making a representation in the matter.
