Section 17(2) in Gujarat Devasthan Inams Abolition Act, 1969
(2)Any clerical or arithmetical mistake in an award or any error arising therein from any accidental slip or omission may, at any time not later than three years from the date of the award, be corrected by the authority which made the award, either of its own motion or on the application of any of the parties, after giving the parties concerned an opportunity of showing cause why the mistake or error should not be corrected:Provided that, where an appeal is pending against the award sought to be corrected, the power conferred by this section shall not be exercised until the disposal of such appeal and the period during which the appeal was pending shall be excluded in computing the period of three years.
