115. [ Correction of wrong or incorrect entry in land record. [Substituted by M.P. Act No. 23 of 2018]
(1)A Sub-Divisional Officer may, on his own motion or on application of an aggrieved person, after making such enquiry as he deems fit, correct any wrong or incorrect entry including an unauthorised entry in the land records prepared under section 114 other than Bhoo-Adhikar Pustika and record of rights, and such corrections shall be authenticated by him :Provided that no action shall be initiated for correction of any entry pertaining to a period prior to five years without the sanction in writing of the Collector.(2)No order shall be passed under sub-section (1) without-(a)getting a written report from the Tahsildar concerned; and(b)giving an opportunity of hearing to all parties.interested :Provided that where interest of Government is involved, the Sub-Divisional Officer shall submit the case to the Collector.(3)On receipt of a case under sub-section (2), the Collector shall make such enquiry and pass such order as he deems fit.]
