(1)The canal officer may, at any time, correct any entry in the assessment papers which he considers to be incorrect and shall initial each correction. Provided that if such correction involves increase in the amount payable, he shall not do so till he has given the occupier concerned an opportunity of being heard.(ii)If after distribution of the parchas any additions are made to the demand, or any deduction is allowed on complaint, or by way of remission, or otherwise such addition or remission shall be communicated to the cultivator by means of supplementary parcha.(iii)All such alterations as are made before despatch of Kistabandi Khatoni or abstract Kistabandi Khatoni to the panchayat and Canal Deputy Collector, shall be shown in that document. Alteration made after the despatch of Kistabandi Khatoni and Abstract Kistabandi Khatoni shall be communicated to the panchayat and Canal Deputy Collector or Tehsildar by means of a revised supplementary Kistabandi Khatoni and abstract Kistabandi Khatoni containing the names of the occupiers and amount to be reduced or added in the demand shown against each occupier.
