Section 11 in Bihar and Orissa Public Demands Recovery Act, 1914
11. Power to amend certificate by addition, omission or substitution of parties.
- Subject to the law of limitation the Certificate Officer may at any time amend a certificate by the addition, omission or substitution of the name of any certificate-holder or certificate-debtor or by the alteration of the amount claimed therein:Provided that when any such amendment is made a fresh notice and copy shall be issued as provided in Section 7.Part-III Execution of Certificates
