Section 18 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
18. Procedure to be followed for rectifying bona fide mistakes and clerical errors under sections 15,36 [***] [The figures '48' was omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] or 50 (10).
- Before ordering rectification of bona fide mistakes or clerical or arithmetical mistakes under sections 15,36,[***] [The figures '48' was omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] or 50(10), the authority or officer concerned shall issue a notice in Form 10 to the parties who would be affected by such rectification and give them a reasonable opportunity of being heard.
