Section 45 in West Bengal Estates Acquisition Act, 1953
45. Correction of bona fide mistakes in record-of-rights.
Any Revenue Officer specially [empowered] [For Notification empowering certain officers specially to make corrections in the record-of-rights in respect of lands in the districts of Cooch Behar. Jalpaiguri, and Darjeeling, see Notification No. 7462L. Ref.. dated 23.4.1957. published in the Calcutta Gazette of 1957, Part I, page 1475.] by the State Government in this behalf may, on application [within one year, or of his own motion [within nine years] [Substituted by Section 20 of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961) (with retrospective effect) for the words or of his own motion within one year.],] from the date of certificate of the final publication of the record-of-rights under sub-section (2) of section 44, correct any entry in such record-of-rights which he is satisfied has been made owing to a bona fide mistake :Provided that no such correction shall be made if an appeal affecting such entry has been presented under sub-section (3) of section 44 or until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
