Section 19(3) in Assam State Acquisition of Zamindaries Act, 1951
(3)Every time, in making such corrections as are referred to in sub-section (2), the Compensation Officer shall cause a draft of the correction to be published in the same manner as the draft compensation statement is required to be published under section 16, and after considering and disposing of any objections that may be made in the manner provided in the sub-section (4) of section 16, shall cause the correction to be finally published.
