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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)The Compensation Officer having jurisdiction may, at any time before the payment of compensation, either of his own motion or on an application filed by a person interested, correct any clerical or arithmetical mistakes in the Compensation Assessment Roll or any error arising therein from any accidental slip or omission.