Section 16 in Uttarakhand Flood Plain Zoning Act, 2012
16. Revision.
(1)Where no appeal has been preferred under section 15, the State Government may, for the purpose of examining the legality propriety or correctness of any order, inquiry or proceedings of the Flood Zoning Authority, call for the records of any enquiry or proceedings of the Flood Zoning Authority and make such order in the case as it think fit :Provided that no such record shall be called after the expiry of six months form the date of such order.(2)No order of the Flood Zoning Authority shall be varied by the State Government so as to pre-judicially effect any person without giving such person a reasonable opportunity of being heard in the matter.Chapter - VI Compensation
