Section 20C in Tamil Nadu Motor Vehicles Taxation Act, 1974
20C. [ Revision. [Inserted by the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1986 (Tamil Nadu Act 55 of 1986).]
(1)The State Transport Commissioner may, either on his own motion or on an application made by any aggrieved person, call for and examine the record of any authority subordinate to him in respect of any proceeding under this Act, not being a proceeding in respect of which an appeal is provided for by this Act, for the purpose of satisfying himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon; and if, in any case, it appears to the State Transport Commissioner that any such proceeding, decision or order should be modified, annulled, reversed or remitted for re-consideration, he may pass orders accordingly:Provided that the State Transport Commissioner shall not pass any order prejudicial to any party unless he has been given a reasonable opportunity of being heard.(2)An application under sub-section (1) shall be made in such manner, as maybe prescribed, within thirty days from the date of receipt of the order to which the application relates to.]
