Section 14(3) in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002
(3)Where it appears to the recovery officer that there is no sufficient ground for a review, he shall reject the application but where the recovery officer is of opinion that the application for review shall he granted, he shall grant the same:Provided that no such application shall be granted without previous notice to the opposite party to enable him to appear and to be heared in support of the order, a review of which is applied for.
