Section 26(6) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(6)With a view to rectify any mistake apparent from the record, the High Court may, at any time, within five years from the date of the order passed by it under sub-section (4), amend such order:Provided that no order under this sub-section shall be made without giving both the parties affected by the order a reasonable opportunity of being heard.
