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State of Mizoram - Section

Section 88 in Mizoram (Land Revenue) Act, 2013

88. Correction of error or omission.

- Any Revenue Officer by whom an order was passed in a case or proceeding may, either on his own motion or on the application of a party, correct any error or omission not affecting a material part of the case or proceeding after such notice to the parties as he may consider necessary.