25. Power to revise arrangement made under section 15, 16 or 17.
- The Government may. Within five years from the publication of any notification under section 19, revise any arrangement made under section 15, section 16 or section 17 and may, for this purpose, rescind or modify any order made under section 15 or section 16 or section 17 and direct that any one of the proceedings specified in section 17 be taken in lieu of any other of such proceedings, or that the rights admitted under section 17 be commuted under section 18.
