(1)No order or direction referred to in Section 318 shall be questioned in any other manner or by any other authority than is provided therein.(2)The order of the Appellate Authority confirming, setting aside or modifying any such order or direction shall be final :Provided that it shall be lawful for the Appellate Authority, upon application, and after giving notice to the other party, to review any order passed by him in appeal by a further order passed within three months from the date of his original order.
