Section 16(5) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(5)The Revenue Divisional Officer, the District Collector, Tribunal and the Appellate Tribunal shall have the power:-(a)to make orders incidental or ancillary to the decisions of such officer or authority;(b)to correct any clerical or arithmetical mistakes in judgments or errors arising therein from any accidental slip or omission, either of its own motion or on the application of the parties.(Substituted by G.O.Ms.No.403 dated 6-4-1976).
