Section 10 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
10. Revision.
- The Government may, in their discretion at any time, either suo-motu or on application, call for and examine the record of any order passed or proceedings recorded by the Competent Authority under the provisions of this Act for the purpose of satisfying themselves as to the legality or propriety of such order or as to the regularity of such proceedings and pass such order in reference thereto as they think fit:Provided that the Government shall not pass any order prejudicial to any party unless such party has had an opportunity of making a representation.
