Section 19 in Kerala Marine Fishing Regulation Act, 1980
19. Revision by [District Collector] [Substituted 'Appellate Board' by Kerala Act No. 28 of 1986, dated 30.11.1986.].
- The [District Collector] [Substituted 'Appellate Board' by Kerala Act No. 28 of 1986, dated 30.11.1986.] may call for and examine the records of any order passed by an adjudicating officer under S.17 and against which no appeal has been preferred under S.18 for the purpose of satisfying [himself] [Substituted 'itself' by Kerala Act No. 28 of 1986, dated 30.11.1986.] as to the legality or propriety of such order or as to the regularity of the procedure and pass such order with respect thereto as [he] [Substituted 'it' by Kerala Act No. 28 of 1986, dated 30.11.1986.] may think fit:Provided that no such order shall be made except after giving the person affected a reasonable opportunity of being heard in the matter.
