Section 119(1) in Mizoram Cooperative Societies Act, 2006
(1)The appellate authority referred to under Section 117 may, based on an application made by either of the party, review its own order, direction or decision provided, there has been a discovery of new and important facts or matter or evidence after the order has been passed or decision has been taken or direction has been issued or there has been some mistake or error, apparent on the face of the record or for any other reason, the appellate authority, may entertain such an application referred earlier and pass such other order as deemed fit, but only after providing a reasonable opportunity of being heard to all concerned or affected parties.
