Section 123 in Rajasthan Land Revenue (Land Records) Rules, 1957
123. Correction after attestation.
- At any time before a mutation is incorporated in the Jamabandi any clerical or arithmetic mistake inadvertently made in the order passed upon, it can be corrected without obtaining permission for reviewing that order. The correction of such mistakes can be made by the Revenue Officer who attested the mutations in which the mistakes have occurred or by his successor or by a superior officer. In making such corrections the original order should not be altered, but a separate note should be recorded briefly describing the corrections made. It will not be necessary to hear the parties concerned in connection with such corrections. The Fard Badar procedure, described in paragraph 166. may be used for the purpose of avoiding the entry of a further mutation of inheritance in cases where in entering the original mutation, some of the holding of the deceased were inadvertently omitted. In such cases the Patwari will merely state in his report of the Fard Badar that such and such holding have been omitted, from such and such mutation and the Revenue Officer's order upon this report will merely state that the order already passed upon the mutation in question should be considered applicable to those holdings also.
