Section 19 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
19. Power of Board to review its order. - A Board may, [either on its own motion at any time or], on the application from any person interested made within ninety days of the passing of an order, review any order passed by it and pass such order in reference thereto as it thinks fit :
Provided that no order shall be varied or reversed unless notice has been given to the persons interested to appear and be heard in support of such order.
