- With a view to rectifying any mistake apparent from the record, a Revenue Officer referred to in section 7 may amend any order passed under the provisions of this Act, either on his own motion or on the application of any party interested subject to the following conditions;(1)No order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings or except after notice to the other party, and no application for review of such order shall be entertained unless it is made within ninety days from the date of the order.(2)An order which has been a subject or appeal or on revision shall not be reviewed or amended by any officer subordinate to the appellate or revision authority.Provided that no order shall be reviewed or amended after expiry of one-hundred eighty days in which the order sought to be amended was passed.
