(1)A Compensation Officer may, on application or on his own motion, at any time before payment of compensation in accordance with a Compensation Assessment-Roll under Section 32, correct any entry in the Compensation Assessment-Roll as finally published in respect of any [intermediary] [Substituted by Act 20 of 1954.] to whom such Compensation Assessment-Roll relates or any entry in such Compensation Assessment-Roll which he is satisfied has been made owing to a bona fide mistake or is necessary as a result of succession to or transfer of the interest of [an intermediary] [Substituted by Act 20 of 1954.] or any other person whose name appears in such roll as a person entitled to compensation:Provided that no such correction shall be made if an appeal affecting such entry has been presented under Section 27.
