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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(2)The Collector may, at any time before the payment of compensation either of his own motion or on application filed by a person interested, correct any clerical or arithmetical mistake in the compensation statement or any error arising therein from any accidental slip or omission.