(1)When the award has been received, the Revenue-officer shall, if the parties are present, consider forthwith any objection which they may have to make thereto, and if they are not present fix a date for the consideration thereof.(2)Where a date has been fixed for the consideration of an award, the Revenue-officer shall on that date, or on any subsequent date to which an adjournment may be made, hear any objections which the parties may have to make to the award.(3)The Revenue-officer may also, if he thinks fit, question the arbitrators as to the grounds of their award.
