(6)Any person aggrieved by any act or decision of the Liquidator may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .]; and the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] may confirm, reverse or modify the act or decision complained of, and make such further order as it thinks just in the circumstances.
