Notwithstanding any thing contained in this Act or the Rules made thereunder, any clerical error or omission relating to reservation of seats under section (17), (21), (22), (36), (40), (51) and (55), which is apparent on mere perusal of the record, may be corrected by the prescribed Authority on behalf of the State Government or with prior permission of the Officer Authorized for this purpose, any time before start of the election proceedings.
