Section 48 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
48. Correction of clerical or arithmetical errors.
- Notwithstanding anything contained in any law for the time being in force, if the [Director of Consolidation or Settlement Officer (Consolidation)] [Substituted by Act XXVI of 1969.] or the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] is satisfied that a clerical or arithmetical mistake or error apparent on the face of the record exists in any document prepared under any provision of this Act he shall, either on his own motion or on the application of any person interested, correct the same.
