LexSection 34A — Power of revision by Central Government
The Offshore Areas Mineral (Development and Regulation) Act, 2002
1 [34A. Power of revision by Central Government.-- The Central Government may, of its own motion and for reasons to be recorded in writing, and in accordance with such terms as may be prescribed, revise any order made by the administering authority or any officer under this Act or the rules made thereunder.]Open in Lexace · Ask the AI about this section