Section 4(2) in Telangana Money Lenders Act, 1349 F.
(2)(a)the Collector may take action under sub-section (1) either of his own motion or on the application of an interested party:Provided that no licence shall be cancelled or suspended nor renewal thereof shall be prohibited without giving the money-lender an opportunity to defend.(b)The Collector may, during the period for an appeal, either of his own motion or on the application of an interested party review his own order, provided an appeal therefrom is not pending before the Board of Revenue. An appeal from an order of the Collector shall lie to the Board of Revenue whose decision shall be final.
