Section 30(2) in Haryana Urban Development Authority Act, 1977
(2)The State Government may, at any time either on its own motion or on application made to it in this behalf, call for the records of any case disposed of, or order passed by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] for the purpose of satisfying itself as to the legality or propriety or correctness of any order passed or direction issued and may pass such order or issue such direction in relation thereto as it thinks fit :Provided that the State Government shall not pass an order adversely affecting any person without affording such person an opportunity of being heard.
