Section 22(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(1)The Appellate Tribunal, or the Adjudicating Authority or as the case may be, the Initiating Officer, in order to rectify any mistake apparent on the face of the record, may amend any order made by it, within a period of one year from the end of the month in which the order was passed.
