332. It is open to a party to move a Court by application to exercise its revisional powers. There is no period of limitation for such applications, but a Court can refuse to act if it considers that there has not been reasonable diligence, and it is open to a Court to hold that there has not been reasonable diligence when the period between the passing of the order complained of and the making of the application exceeds thirty days, excluding time properly spent in obtaining any copy required to be submitted with the application.
