Section 29(3) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
(3)The State Government may, at any time call for and examine the record of any order of, or the proceedings, recorded by any officer or persons for the purpose of satisfying itself as to the legality or propriety of such order passed by, or as to the regularity of such proceedings of, such officer or person and may pass such order in reference thereto as it thinks fit.
