Section 18 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
18. Power to revise order.
- The Government may, at any time, either on its own motion or on an application made to it in this behalf, call for the record of any proceedings in which the competent authority has passed an order under the provisions of the Act for the purpose of satisfying itself as to legality or propriety of any such order and may pass such order in relation thereto as it may deem fit:Provided that the Government shall not pass any order under this section which is prejudicial to any person, without giving him a reasonable opportunity of being heard.
