Section 10 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
10. Amendment of orders.
- Clerical or arithmetical mistakes in orders passed by the Financial Commissioner or a Commissioner or a Collector or a special officer or errors arising therein from any accidental slip or omission may at any time, be corrected by the Financial Commissioner or the Commissioner or the Collector or the special officer, as the case may be, either on his own motion or on an application received in this behalf from any of the parties.
