Section 17 in The Gujarat Revenue Tribunal Act, 1957
17. Review of orders of Tribunal.
(1)The Tribunal may, either on its own motion or on the application of any party interested, and where the State Government is heard under section 15 on the application by that Government, review its own decision or order in any case, and pass in reference thereto such order as it thinks just and proper:Provided that no such application made by any party shall be entertained, unless the Tribunal is satisfied that there has been the discovery of new and important matter or evidence which after the exercise of due diligence was not within the knowledge of such party or could not be produced by him at the time when its decision was made, or that there has been some mistake or error apparent on the face of the record, or for any other sufficient reason:Provided further that, no such decision or order shall be varied or revised, unless notice has been given to the parties interested to appear and be heard in support of such order.(2)An application for review under sub-section (1) by any party or, as the case may be, by the State Government shall be made within 90 days from the date of the decision or order of the Tribunal:Provided that in computing the period of limitation, the provisions of the Indian Limitation Act, 1908 (IX of 1908), applicable to applications for review, of a judgement or order of a Civil Court shall,, so far as may be, apply to applications for review under this section.
