Section 22 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
22. Rectification of mistakes.
(1)The Appellate Tribunal, or the Adjudicating Authority or as the case may be, the Initiating Officer, in order to rectify any mistake apparent on the face of the record, may amend any order made by it, within a period of one year from the end of the month in which the order was passed.(2)No amendment shall be made under sub-section (1) if such amendment is likely to affect any person pre-judicially, unless he has been given notice of the intention to do so and has been allowed an opportunity of being heard.
