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State of Himachal Pradesh - Section

Section 56 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

56. Correction of clerical errors.

- Clerical or arithmetical mistakes in a scheme made, or an order passed by any officer under this Act arising from any accidental slip or omission may at any time be corrected by the authority concerned either of its own motion or on the application of any of the parties.