Section 84 — Revision of record-of-rights by Chief Commissioner.

After an assessment has been confirmed by the Governor General in Council, the Chief Commissioner shall not exercise, in respect of any entry of the descriptions referred to in section eighty-three duly made in a record-of-rights prepared in connection with such assessment and duly attested, the power of revision conferred by sections twenty-five and thirtyone, unless it is proved that such entry was made inadvertently.

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