Section 5C(5) in Karnataka Slum Areas (Development) Act, 1973
(5)The Government may call for and examine the records of any proceedings of the Board under this section and after such enquiry as it thinks fit, if the Government is satisfied that the order of the Board is contrary to law, pass such orders thereon as the Government deems fit:Provided that no order shall be made to the prejudice of any party unless he has had an opportunity of being heard.
