Section 47 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
47. [ Correction of clerical or arithmetical errors. [Inserted by Act 55 of 1982 and shall be deemed always to have been inserted.]
- Clerical or arithmetical mistakes in orders passed under this Act or any such error apparent on the face of the record existing in any document prepared under any provision of this Act may at any time be corrected by the Collector or the Appropriate Authority under the Act either of its own motion or on the application of any person interested.][Chapter XIII] [Repealed vide Section 22 of Bihar Land Tribunal Act, 2009 (Bihar Act 9 of 2009) dated 3.9.2009.] The Bihar Land Reforms Tribunal
