Section 40 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
40. [ Correction of clerical errors. [Substituted by Rajasthan 13 of 1954.]
- Clerical or arithmetical mistakes in any order passed by any officer or authority under this Act or errors arising therein from any accidental slip or omission may at any time be corrected by such officer or authority either of his own motion or on any application received in this behalf from any interested person:][Provided that no order prejudicial to any person shall be made under this section unless such person has been given a reasonable opportunity of being heard;] [Substituted by Rajasthan 17 of 1955.]
