Section 3(d) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(d)reviewing an order on any of the following grounds, namely :(i)the discovery of any new or important matter or evidence which after the exercise of due diligence was not within the knowledge of, or could not be produced by, the claimant at the time when the claim was verified ; or(ii)on account of some mistake or error apparent on the face of the record; or(iii)for any other sufficient reason ;
