Section 21 in The Haryana Development and Regulation of Urban Areas Act, 1975
21. Review.
- The Director may, either of his own motion or on an application of any party interested, review, and on so reviewing modify, reverse or confirm any order passed by himself or by any of his predecessors in office :Provided that -(a)When the Director proposes to review any order passed by his predecessor in office, he shall first obtain the sanction of the Government;(b)no application for review of an order shall be entertained unless it is made within a period of ninety days from the date of passing of the order, or unless the applicant satisfies the Director that he had sufficient cause for not making the application within that period;(c)no order shall be modified or reversed unless the parties concerned have been afforded a reasonable opportunity of being heard;(d)no order against which an appeal has been preferred shall be reviewed.
