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State of Punjab - Section

Section 36 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

36. Power to correct mistakes etc.

- Any clerical mistake, patent error or error arising from accidental slip or omission in the description of any ancient and historical monument or archaeological site and remains declared to be a protected monument or a protected area, by or under this Act, may, at any time, be corrected by the Government by notification.