Section 16 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
16. Revision.
(1)The Government may, either suo motu or on application made by any person aggrieved by any order, decision or direction of the nuclear installation local authority or the District Collector, call for and examine the record of and proceeding under this Act to satisfy themselves as to the regularity of such proceeding or the correctness, legality or propriety of an order or decision made or direction issued therein and if, in any case, it appears to the Government that any such order, decision or direction should be modified, annulled, reversed or remitted for re-consideration, they may pass orders accordingly:Provided that where under this Act an appeal lies and no appeal is preferred, no application by way of revision shall be entertained at the instance of the person who could have appealed.(2)No order under sub-section (1) shall be made to the prejudice of any person unless he has had a reasonable opportunity of making his representation.(3)The Government may stay the operation of any such order, decision or direction pending the exercise of their power under sub-section (1) in respect thereof.(4)Every application to the Government for the exercise of their powers under this section shall be made within two months from the date on which the order, decision or direction to which the application relates was communicated to the applicant:Provided that the Government may, in their discretion, allow further time not exceeding one month for the making of any such application if they are satisfied that the applicant had sufficient cause for not making the application in time.
