Section 154(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)The appellant or the applicant for revision or the respondent may apply for the review of any order passed under section 152 or section 153 on the basis of the discovery of new and important facts which, after the exercise of due diligence, were not then within his knowledge or could not be produced by him when the order was made or on the basis of some mistake or error apparent on the face of the record or for any other sufficient reason:Provided that no application for review shall be preferred more than once in respect of the same order.
