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[Cites 0, Cited by 18] [Entire Act]

State of Punjab - Section

Section 19 in The Punjab Land Reforms Act, 1972

19. Correction of clerical errors.

- Clerical and 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 an application received in this behalf from any of the parties.