Section 8 in Kerala Preservation of Trees Act, 1986
8. Revision.
(1)The Government may, either suo motu or on application by any person aggrieved by an order of the appellate authority under section 7, call for and examine the record of any order passed by the appellate authority for the purpose of satisfying themselves as to the legality, propriety or regularity of such order and pass such order thereon as they think fit,(2)The Government shall not of their own motion revise any order under sub-section (1) if that order has been passed more than three months previously.(3)An application under sub-section (1) by an aggrieved person shall be made within a period of sixty days from the date on which the order of the appellate authority was communicated to him:Provided that the Government may admit an application made after the expiry of the said period of sixty days, if they axe satisfied that 11 is applicant had sufficient cause for not making the application within that period.(4)An order prejudicial to a person shall not be passed under sub-section (1) unless that person has been (sic) a reasonable opportunity of showing cause against such order.Explanation. - An order declining to interfere shall, for the purposes of this sub-section, be deemed to be an order prejudicial to a person.
