Section 8 in Tamil Nadu Inams (Assessment) Act, 1956
8. Power to correct errors.
- If the State Government are satisfied that in any notification published [under sub-section (3) of section 3, or sub-section (3) of section 3-A] [Substituted for original sub-section (3) by section 4(iii) of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961.] there is any error including any clerical or arithmetical error arising from any accidental slip or omission, they may, by notification in the District Gazette concerned, correct such error.
