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State of Rajasthan - Section

Section 182 in Rajasthan Land Revenue Act 1956

182. Correction of errors and omissions.

—The Settlement Officer may of his own motion or otherwise correct any error or omission that may be discovered
(a)in the formation of assessment circles or assessment groups, classification of soils and evolution of rent-rates at any stage before his proposals in respect thereof are sanctioned under sub-section (5) of section 156, and
(b)in the assessment of rents of holdings at any stage before such rents are determined under section 166.