Section 43 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
43. Appeal and Revision.
- Except as provided in this Act no appeal or revision shall lie from any order passed under this Act.[43A. Correction of clerical errors. - Clerical or arithmetical mistakes in a Scheme made or an order passed by any officer, under this Act arising from any accidental slip or omission may at any time be corrected by the authority concerned either of its own motion or on the application of any of the parties.] [New section 43-A inserted by Punjab Act 20 of 1959, Section 6.]
