(3)The Board or the Commissioner or Collector or the District Survey Officer shall not, under this section, vary or reverse any order made or any order deciding an issue, in the course of proceeding, except where -(a)the order, if it had been made in favour of the party applying for revision, would have finally disposed of the proceedings; or(b)the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.
