Section 17 in Gujarat Devasthan Inams Abolition Act, 1969
17. Finality of award and decision of Revenue Tribunal, and amendment of award to correct mistakes or errors.
(1)Subject to an appeal to the Gujarat Revenue Tribunal the award made by the Collector and the decision of the Gujarat Revenue Tribunal in appeal shall be final and conclusive and shall not be questioned in any suit or proceeding in any court.(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.(3)Where a correction is made in any award under this section, the award shall be deemed to have stood corrected accordingly on and from the date on which it was made and the rights and liabilities of the parties concerned shall be enforced accordingly.(4)Any person aggrieved by an order making the correction in the award under this section may file an appeal against such order to the State Government and subject to the decision in appeal of the State Government, the order shall be final.
