Section 35 in The Bhopal Debt Redemption Act, 1955
35. Revision of decrees and of Tribunal.
- The Judicial Commissioner may, either on his own motion or on an application from any party interested in any decree passed or order made by the Tribunal in any case call for and examine the records of any case and pass such order with respect thereto as he thinks fit :Provided that no order prejudicial to any person shall be made under this section unless such person has been given a reasonable opportunity of being
