Section 186 — Review by other courts.

Every other revenue court may review its judgment, order or decree to correct clerical or arithmetical errors, or errors arising therein from any accidental slip or omission: Provided that no application for review shall be entertained-- (a) after the record has been submitted to a confirming court; or (b) if such application cannot be disposed of without recording further evidence.

‹ Prev All sections Next ›