Section 331(2) in The M.P. Municipalities Act, 1961
(2)On examining the records the State Government may modify or reverse the order of a Divisional Commissioner, Collector, prescribed authority or any other officer appointed or authorised by the State Government under this Act as it deemed fit :Provided that no order shall be varied or reversed unless notice has been given to the parties interested to appear and to be heard in support of such order.
