Section 40(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)Any person who has produced a rent-roll or other document referred to in subsection (1) may, within one year of producing such rent-roll or document, apply to the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] to make any correction therein and such officer may, if he is satisfied that there has been a bona fide mistake, pass an order correcting such rent-roll or document.
