73. Power of Chief Commissioner to review and alter his orders and decrees.
- 1) The Chief Commissioner may review, and any rescind, alter or confirm any order made by himself in the course of business connect with settlement or otherwise.(2)No decree or order passed judicially by him shall be so reviewed except on the application of a party to the case made within a period of 90 days from the passing of the decree or order, or after such period if the applicant satisfies the Chief Commissioner that he had sufficient cause for not making the application within such period.
