Section 332 in The Chhattisgarh Municipalities Act, 1961
332. Power of Review.
(1)The State Government may, either on its own motion or on the application of any party interested, review any order passed by itself, and the [Divisional Commissioner] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], the Collector, the prescribed authority or any other officer authorised under this Act may, similarly, review any order passed by himself and pass such order in reference thereto as it or he thinks fit:Provided that-(i)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;(ii)no order from which an appeal has been made, or which is the subject of any revision proceedings, shall so long as such appeal or proceedings are pending, be reviewed;(iii)no order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings and no application for the review of such order shall be entertained unless it is made within ninety days from the passing of the order.(2)An order which has been dealt with by the State Government in appeal, revision or review shall not be reviewed by the [Director Urban Planning and Development] [Substituted by C.G. Act No. 5 of 2003, w.e.f. 26-4-2003 for the word 'Commissioner'.] or the Collector or the prescribed authority or the officer authorised under this Act and an order which has been dealt with in appeal or revision shall not be reviewed by any of such authorities.
