Section 36 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
36. Power of Land Board to rectify bona fide mistakes and clerical errors.
- The Land Board may, either of its own motion or on the application of any of the parties-(a)if it is satisfied that a bona fide mistake has been made in regard to any decision, make the necessary correction therein;(b)at any time, correct any clerical or arithmetical mistake in its decision.
