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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5)(a) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(a)that the said order is vitiated by any clerical or arithmetical mistake or error apparent on the face of the record; or