Section 18 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
18. Revision of District level cases by Empowered Committee.
- Notwithstanding anything contained in any State law, for the time being in force, the Empowered Committee may, either suo motu or on a reference, examine any orders passed by the State Committee and pass appropriate orders as it deems fit and such orders shall be final.
