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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)The Collector may at any time during the term of settlement correct any error in the area or the assessment of any survey number or sub-division due to a mistake of survey or arithmetical miscalculation:Provided that no arrears of land revenue shall become payable by reason of such correction