Section 19(2) in Assam State Acquisition of Zamindaries Act, 1951
(2)Correction of bona fide mistakes or corrections necessitated by succession by inheritance of any interest in the estate or tenure can be made by the Compensation Officer at any time before the payment of compensation, either of his own motion or on the application of the persons interested, but no such correction shall be made while an appeal affecting such entry is pending.
