Section 19 in The Jammu and Kashmir Debtors, Relief Act 1976
19. Power of Board to review its order.
- A Board may, on the application of any person interested, review any order passed by it other than an order passed in review and pass such order as it thinks fit:Provided that it shall not under this section pass an order reversing or modifying any order affecting any person interested without giving such person an opportunity of being heard:Provided further that no application for review shall be entertained if presented more than two months after the date of the order which the person interested seeks to get reviewed.
