Section 53 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
53. Revision.
(1)An officer of the State Government authorised by notification published in the Official Gazette, may on of his own motion within two years or, on an application made to him, within one year from the date of any order or decision of the Competent Authority or the Association or the Committee, call for and examine the record of any such order or decision for the purpose of satisfying himself as to the legality, regularity or propriety of such order or decision, and pass such order thereon as he thinks just and proper, within twelve months from the date of service of notice for revision.(2)Where an appeal lies under section 52 and no appeal has been filed, no proceedings in revision under this section shall be entertained upon application.(3)No order shall be passed under this section which adversely affects any person, unless such person has been given reasonable opportunity of being heard.
