Section 23 in The Punjab Relief of Indebtedness Act, 1934
23. Power of board to review its order.
- A board may, on the application from any person interested, review any order passed by it and pass such order as it thinks fit :Provided that it shall not under this section pass an order reversing or modifying any order affecting any person interested without giving such person an opportunity of being heard :Provided further, that no application for review shall be entertained if presented more than twelve months after the date of the order which the person interested seeks to have reviewed.
