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State of Kerala - Section

Section 5 in Kerala Record of Rights Act, 1968

5. Correction of clerical mistake in register.

- The prescribed officer may, on application made to him in this behalf or on his own motion, within one year from the date of final publication of the record of rights under sub-section (2) of section 4, correct any entry in such record which he is satisfied has been made owing to a clerical mistake.