Section 82F in Rules Under the Land and Revenue Regulation
82F. Settlement Officer may correct record-of-rights within two years of sftermination of operations.
- The Settlement Officer, or if there be no Settlement Officer, the Deputy Commissioner, may on application or of his own motion, within two years of the date of the notification under section 1 of the Regulation declaring settlement operations to be closed, correct any entry in a record of tenants and adhiars rights which he is satisfied has been made owing to a bona fide mistake:Provided that no such correction shall be made until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
