Section 47(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(1)The Appellate Tribunal or the Adjudicating Authority may, in order to rectify any mistake apparent on the face of the record, amend any order made by it under section 26 and section 46 respectively, within a period of one year from the end of the month in which the order was passed.
